P.Venkatarama Narasimha Sastry vs The Assistant Comissioner And ...
2023 Latest Caselaw 912 Tel

         THE HONOURABLE SRI JUSTICE M.LAXMAN

       CIVIL MISCELLANEOUS APPEAL No.498 of 2018

JUDGMENT:

1. The present appeal has been directed against the order

dated 30.11.2017 in O.A.No.66 of 2016 on the file of the

Telangana Endowments Tribunal at Hyderabad.

2. Learned counsel representing learned counsel for appellant

is present. There is no representation for respondents.

3. The Registry circulated a letter dated 20.02.2023

addressed by the learned counsel for appellant seeking to post

the present appeal for withdrawal. In view of the said letter, the

learned counsel for appellant seeks permission to withdraw the

present appeal.

4. In the said circumstances, permission is accorded for

withdrawing the present matter.

5. In the result, the civil miscellaneous appeal is dismissed as

withdrawn. There shall be no order as to costs. Miscellaneous

petitions, if any, pending shall stand closed.

______________ M.LAXMAN, J Date: 22.02.2023 GVR