Citation : 2022 Latest Caselaw 2872 Tel
Judgement Date : 16 June, 2022
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI W.A.No. 350 of 2022 JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellant prays for withdrawal of the
writ appeal with a liberty to take recourse to the other remedies
available under law.
She is permitted to do so.
With the aforesaid liberty, the Writ Appeal is dismissed as
withdrawn. No costs.
As a sequel, miscellaneous petitions, pending if any, stand
dismissed.
______________________________ SATISH CHANDRA SHARMA, CJ
______________________________ ABHINAND KUMAR SHAVILI, J Date: 16-06-2022 LUR
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