Mohd. Abdul Qadar, Hyd vs M/S Maheshwari Mega Ventures ...
2022 Latest Caselaw 5757 Tel

                 THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

OSA.No.29 of 2014

JUDGMENT:(per Hon'ble Sri Justice T.Vinod Kumar)

Learned counsel for the petitioner seeks permission of this Court to withdraw

the OSA preferred against the order in C.A.No.462 of 2014 in C.P.No.65 of 2012.

Though a Memo dt.09.11.2022 is filed seeking permission of the Court to withdraw the

OSA with liberty, this Court is of the view that since the OSA had been preferred

against an order of dismissal of the company application for its non-prosecution, no

liberty can be granted.

2. The OSA is accordingly dismissed as withdrawn. Pending miscellaneous

petitions, if any, shall stand closed in the light of this final order. No order as to costs.

__________________ T. VINOD KUMAR, J

Date:10.11.2022 _________________ PULLA KARTHIK, J GJ

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

OSA.No.29 of 2014 (per Hon'ble Sri Justice T.Vinod Kumar)

10.11.2022

GJ