Kancherla Shekar vs The Singareni Collieries Company ...
2021 Latest Caselaw 2554 Tel

      THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                                   &

               THE HON'BLE JUSTICE G. SRI DEVI

                          WA No.341 of 2020

JUDGMENT:: ( per ARR,J)

      It is stated by learned counsel for the appellant that the

appellant wants to withdraw the writ appeal as he no longer intends to

pursue the matter. Learned counsel has also addressed a letter dated

03-09-2021

to the Registry to that effect.

In view of the same, recording the submission made by the

learned counsel and in view of the letter dated 03-09-2021, permission

is hereby accorded and the writ appeal is dismissed as withdrawn. No

order as to costs. Miscellaneous petitions, if any pending, shall stand

closed.

____________________________ A.RAJASHEKER REDDY,J

____________________________ G.SRI DEVI,J

Dated: 07-09-2021 NRG

THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

&

THE HON'BLE JUSTICE G. SRI DEVI

WA No.341 of 2020

07-09-2021

NRG