Chepyala Kodandarami Reddy Ramu ... vs Manda Satyanarayana
2023 Latest Caselaw 422 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
                THE HON'BLE SRI JUSTICE N.TUKARAMJI
                    I.A.No.1 of 2023 in/& W.A.No.78 of 2023
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

       Heard Mr. M.Rathan Singh, learned counsel for the

appellants;     Mr.     B.A.Prakash         Reddy,      learned     counsel   for

respondents No.1 and 2; and Mr. P.Amarender, learned

Government Pleader for Women Development and Child Welfare

representing respondents No.3 to 5.

2. This appeal is directed against the order dated 23.12.2022

passed by the learned Single Judge in W.P.No.40433 of 2022.

3. After hearing the matter at some length and after this Court

expressed prima facie view that in writ appeal, court would not like

to interfere with the order of the learned Single Judge

dated 23.12.2022 passed in W.P.No.40433 of 2022, learned counsel

for the appellants seeks leave to withdraw the writ appeal.

4. Writ Appeal as well as I.A.No.1 of 2023 filed for dispensing

with the requirement of filing a certified copy of the order ::2::

dated 23.12.2022 passed in W.P.No.40433 of 2022, are accordingly

dismissed on withdrawal. No costs.

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

closed.

__________________ UJJAL BHUYAN, CJ

_______________ N.TUKARAMJI, J Date: 27.01.2023 LUR