P.Sudharani vs The State Of Telangana
2022 Latest Caselaw 4829 Tel

           THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                        AND
            THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                              W.P.No. 14507 OF 2022
ORDER/JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

          Heard Mr. Naveen Kumar, learned counsel for the petitioner

and Ms.C.Vani Reddy, learned Government Pleader for School

Education for the respondents.

Learned counsel for the petitioner submits on instructions

that the petitioner would like to withdraw the writ petition for

personal reasons.

In view of the above, the writ petition is dismissed on

withdrawal. No costs.

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

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 21.09.2022 LUR/PKR ::2::