Katragadda Siva Ramakrishna vs. The State Of Andhra Pradesh
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HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION No.8615 OF 2023 ORDER:
Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition inter alia stating that the claim of the petitioner was already addressed by the Respondents and no cause survives for further adjudication in the writ petition.
Permission is accorded.
Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs. Consequently, miscellaneous petitions, if any, pending in this writ petition shall stand closed
____________________________________ VENKATESWARLU NIMMAGADDA, J
8th December, 2023 knr
2 HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
Writ Petition No.8615 of 2023
8th December, 2023
knr
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