The Andhra Pradesh Financial ... vs G Sambi Reddy
2023 Latest Caselaw 4310 AP

    THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                         &
 THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA


            Writ Appeal Nos.618 & 370 of 2023

COMMON JUDGMENT:(per Sri Justice D.V.S.S.Somayajulu)


       Learned counsel for the appellant submitted that he

has already filed a memo with U.S.R No.92798 of 2023

seeking permission to withdraw these writ appeals and

makes an endorsement on the bundles also. However, he

prays that he should be given liberty to challenge the

interim order.

2.     This Court is of the opinion that a reading of the

order makes it very clear that it is a consent order and the

respondents agreed to consider the representation made by

the writ petitioners.

3. In that view of the matter, this Court is of the opinion

that no further liberty can be granted in these

circumstances of this case.

4. Accordingly, both the Writ Appeals are dismissed as

withdrawn. There shall be no order as to costs.

As a sequel, Miscellaneous Applications, if any,

pending shall also stand dismissed.

________________________________ JUSTICE D.V.S.S.SOMAYAJULU

_______________________________________ JUSTICE DUPPALA VENKATA RAMANA Date: 15.09.2023.

AG/NKA

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

Writ Appeal Nos. 618 & 370 of 2023

Dated: 15.09.2023 AG/NKA