Katta Rukkamma vs The Divisional Engineer Apcpdcl
2022 Latest Caselaw 946 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.93 of 2022

JUDGMENT:       (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        Learned counsel has argued before this Court that he is

not present on the day when the matter was taken up by the

learned      Single     Judge         dismissing             the      writ   petition   as

infructuous. He prays for liberty to withdraw the writ appeal

and to file a review petition before the learned Single Judge.


        Accordingly, the writ appeal is dismissed as withdrawn

with the aforesaid liberty.


        Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                                     ________________________
                                                      SATISH CHANDRA SHARMA, CJ



                                                       _______________________
                                                       ABHINAND KUMAR SHAVILI, J
28.02.2022

ES/SU