Smt. Samitha Charugundla vs The State Of Telangana
2025 Latest Caselaw 4658 Tel

Telangana High Court

Smt. Samitha Charugundla vs The State Of Telangana on 8 April, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

        THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                        AND
        THE HONOURABLE SRI JUSTICE NARSING RAO
                    NANDIKONDA
                         W.P.No.10536 OF 2025

JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr. Pratap Narayan Sanghi, learned Senior Counsel

representing Mr. Avadesh Narayan Sanghi, learned counsel for the

petitioner, Ms. Shalini, learned Government Pleader for Services II for

respondent No.1 and Mr. Harender Pershad, learned Senior Counsel

representing Mr. A.Naren Rudra, learned Standing Counsel for the High

Court for respondent No.2. Perused the record.

2. Learned Senior Counsel for the petitioner prays for withdrawal of

the writ petition at this juncture.

3. As prayed for, the writ petition stands dismissed as withdrawn.

There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J 08.04.2025 Lrkm