B Padmavathi vs. Commercial Tax Officer
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HON’BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON’BLE SMT. JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION No.21141 of 2023
ORDER: (per UDPR, J)
Heard Sri Srinivasa Rao Kudupudi, learned counsel for petitioner, learned Government Pleader for Commercial Tax, representing on behalf of the respondents 1, 2, 4 and 5 and Sri Solomon Raju, learned standing counsel for the 3rd respondent.
After arguing the matter for some time, learned counsel for petitioner seeks permission of this Court to withdraw the writ petition with a liberty to file fresh writ petition with fresh cause of action.
Granting the liberty as prayed for, this writ petition is dismissed as withdrawn. No costs. As a sequel, interlocutory applications pending, if any, in this case shall stand closed.
__________________________ U.DURGA PRASAD RAO, J
___________________________________ VENKATA JYOTHIRMAI PRATAPA, J 22.08.2023 SS
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