M/S. Nagarjuna Fertilizers And ... vs Idbi Bank And 6 Others
2022 Latest Caselaw 4298 Tel

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                             AND

    THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                     I.A.No.1 of 2022
                          in/and
               WRIT APPEAL No.168 of 2021


COMMON JUDGMENT:        (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Mr. Vikram Pooserla, learned counsel for the

appellant; Mr. G.P.Yashvardhan, learned counsel for all the

respondents barring respondent No.3; and Ms. Mrudula,

learned counsel for respondent No.3.

2. Appellant has filed an interlocutory application

I.A.No.1 of 2022 seeking leave of the Court to withdraw the

related writ appeal being Writ Appeal No.168 of 2021.

3. Learned counsel for the appellant submits that

after filing of the appeal, certain subsequent development has

taken place for which appellant would like to withdraw the

appeal and pursue the remedy as may be available in law.

                                2                     HCJ & CVBRJ
                                                W.A.No.168 of 2021

4. Accordingly I.A.No.1 of 2022 is allowed and Writ

Appeal is dismissed on withdrawal with liberty as prayed for.

However, there shall be no order as to costs.

5. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J

Date: 25.08.2022 KL