Shaik Ali Murthuza vs The Principal Secretary
2023 Latest Caselaw 4056 AP

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        THE HON'BLE SRI JUSTICE A.V. SESHA SAI

& THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.A. No.385 OF 2023

JUDGMENT:(per A.V. Sesha Sai, J)

Sri K. Venkatesh, learned counsel, representing Sri O.

Venkata Raju, learned counsel for the Appellant, seeks

permission of this Court to withdraw the Writ Appeal.

2. Permission is accorded.

3. The Writ Appeal is dismissed as withdrawn. No order

as to costs.

4. As a sequel, Interlocutory Applications, if any, pending

in this case, shall stand closed.

__________________ A.V. SESHA SAI, J

__________________________ R. RAGHUNANDAN RAO, J

Date: 05.09.2023

Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.A. No.385 OF 2023 (per A.V. Sesha Sai, J)

Date:05.09.2023

Ks