T. Sudershanchary And 2 Others vs Indian Overseas Bank And 2 Others
2022 Latest Caselaw 4848 Tel

            THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                                    AND
               THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                         W.A.No. 620 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

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

Mr. P.V.Ramana, learned counsel representing Mr. E.Madan Mohan

Rao, learned Standing Counsel, Indian Overseas Bank for the

respondents.

2. This appeal has been preferred against the order dated 30.08.2022

passed by the learned Single Judge disposing of W.P.No.5756 of 2021

filed by the appellants themselves as the writ petitioners.

3. After arguing the matter at some length, learned counsel for the

appellants seek leave to withdraw the appeal.

4. In view of the above, Writ Appeal 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: 22.09.2022 LUR