M/S. Matrusree Nagar Residents ... vs Mr. Vinay Vangala And 4 Others
2022 Latest Caselaw 5238 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.682 of 2022

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



        Heard Mr. P.Shiv Kumar, learned counsel for the

appellant; Mr. Nandigam Krishna Rao, learned counsel for

respondent No.1; Mr. Pasham Krishna Reddy, learned

Government Pleader for respondent No.2; and

Mr. M.A.K.Mukheed, learned counsel for respondents No.3

to 5.

2. I.A.No.1 of 2022 has been filed seeking to condone

the delay of 176 days in filing the related writ appeal.

3. The writ appeal has been preferred against the

interim order dated 25.03.2022 passed by the learned

Single Judge in W.P.No.15292 of 2022.

4. After hearing the matter at some length, during the

course of which this Court prima facie indicated that it is

not inclined to entertain the writ appeal, learned counsel

for the appellant seeks leave to withdraw the writ appeal.

5. In view of the above, the interlocutory application and

the writ appeal are dismissed on withdrawal.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 20.10.2022 vs