Andhra Pradesh High Court - Amravati
Prl. Secy., Rev. Dept. 2 Ors. vs Sri Kanchi Kamakoti Peetam Svims, ... on 20 December, 2019
Author: J.K. Maheshwari
Bench: J K Maheshwari, M.Venkata Ramana
CHIEF JUSTICE J.K. MAHESHWARI
&
JUSTICE M. VENKATA RAMANA
WRIT APPEAL No.1532 OF 2013
ORAL JUDGMENT
Dt:20.12.2019 Per J.K. Maheshwari, CJ Additional Advocate General for the appellants.
Sri Sudhakara Rao Ambati, Counsel for the respondent.
Learned Additional Advocate General for the appellants seeks permission of this Court to withdraw this writ appeal.
Permission accorded.
Accordingly, the Writ Appeal is dismissed as withdrawn. No costs. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ M. VENKATA RAMANA, J Nn.
2CHIEF JUSTICE J.K. MAHESHWARI & JUSTICE M. VENKATA RAMANA WRIT APPEAL No.1532 OF 2013 (Per J.K. Maheshwari, CJ) Dt: 20.12.2019 Nn 2