Salman Mohiuddin vs Mohammed Shareef Khan
2022 Latest Caselaw 4685 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                I.A.Nos.1 & 2 of 2022 in/& W.A.No. 593 of 2022
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

       Heard Mr. Muddu Vijay, learned counsel for the appellant;

Mr. P.Lakshma Reddy, learned counsel for respondent No.1; and

Mr. T.Srikanth Reddy, learned Government Pleader for Home

appearing for respondents No.2 to 5.

Learned counsel for the appellant seeks leave to withdraw the

writ appeal.

Therefore, the writ appeal as well as I.A.No.1 of 2022 filed

for leave to file the related appeal and I.A.No.2 of 2022 filed for

condonation of delay of 185 days in filing the related appeal are

dismissed on withdrawal. No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 15.09.2022 LUR