S. Raghunadha Reddy vs State Of Andhra Pradesh
2023 Latest Caselaw 4313 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  WRIT PETITION No.1874 of 2018

JUDGMENT:-

      Sri P. Rambhopal Reddy, learned counsel for the petitioner

has submitted a letter dated 14.09.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

             "We have fileld the writ petition No.1874 of 2018. The

      petitioner addressed a letter dated 08.09.2023 to withdraw

      the above writ petition. The copy of the letter enclosed

      herewith.

             Hence, I request your kind authority to list the mater in

      tomorrow's list under the caption of 'for Withdrawal'."

      Sri P. Rambhopal Reddy, learned counsel for the petitioner

submits that the writ petition be dismissed as withdrawn.

      Learned counsels for the respondents have no objection.

In view of the above, the Writ Petition is dismissed as

withdrawn. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI, J Date: 15.09.2023 PSA44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1874 of 2018

Date: 15.09.2023

PSA