G.K. Sampath Kumar vs The State Of Telangana
2022 Latest Caselaw 4608 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                WRIT APPEAL No.586 of 2022

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



     Heard Mr. D.Y.N.L.N.Charyulu, learned counsel

for the appellant and Mr. Adhi Venkateshwara Rao,

learned Standing Counsel for Kakatiya University.


2.   This writ appeal has been preferred assailing the

legality and correctness of the order dated 01.09.2022

passed   by       the      learned           Single        Judge      dismissing

W.P.No.34275 of 2022 filed by the appellant as the writ

petitioner.


3.   After hearing the matter at length, learned

counsel for the appellant seeks leave to withdraw the

writ appeal.


4.   Writ      appeal           is      accordingly               dismissed   on

withdrawal.
                           2




     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


13.09.2022

vs