Uma Shree Exports Private Limited vs. Union Of INDIA
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HON’BLE SRI JUSTICE RAVI CHEEMALAPATI WRIT PETITION No. 9882 of 2023 ORDER:
When the matter is taken up for consideration, the learned counsel for the petitioner submitted that he has addressed a letter dated 28.06.2023 to the Registry duly enclosing copy of the letter addressed by the writ petitioner dated 19.06.2023, seeking permission of this Court to withdraw this writ petition.
Perused the letters are placed on record.
Permission accorded.
Accordingly, the writ petition is dismissed as withdrawn. There shall be no order as to costs.
As sequel thereto, miscellaneous petition, if any, pending shall stand closed. Interim orders, if any, shall stand vacated.
_________________________ JUSTICE RAVI CHEEMALAPATI 28th July, 2023 RR HON’BLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION No.9882 of 2023
28TH July, 2023
RR
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