Telangana High Court
A.V. Ranga Rao vs State Of Andhra Pradesh on 12 July, 2018
THE HON'BLE SRI JUSTICE S.V.BHATT
WRIT PETITION No.7929 of 2018
ORDER:
Mr.G.Subash, counsel for the petitioner through letter dated 11.07.2018 requests the Court to permit the petitioner to withdraw the writ petition.
Permission is accorded. The writ petition is accordingly dismissed as withdrawn. No order as to costs.
Miscellaneous petitions, if any, pending, shall stand closed.
________________ S. V. BHATT, J Date: 12.07.2018 dv