Cma K. Raghavender Reddy vs The Secretary
2023 Latest Caselaw 744 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
              THE HON'BLE SRI JUSTICE N.TUKARAMJI


                      Writ Appeal No.87 of 2023

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


        Heard Mr.S.R.K.Velchety, learned counsel for the

appellant; Mr.G.Praveen Kumar, learned Deputy Solicitor

General of India representing respondent No.1; and

Mr.R.V.Nagabhusan, learned counsel for respondent Nos.2

to 6.

2. This appeal is directed against the order dated

14.09.2022 passed by the learned Single Judge dismissing

Writ Petition No.2652 of 2021 filed by the appellant as the

writ petitioner.

3. After hearing the matter at some length, learned

counsel for the appellant seeks leave to withdraw the writ

appeal.

4. Leave granted. Writ Appeal is accordingly

dismissed on withdrawal.

Miscellaneous applications pending, if any, shall

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

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N.TUKARAMJI, J 10.02.2023 MRM