Telangana High Court
Puttagunta Venkata Mohana Rao, vs State Of Andhra Pradesh on 9 July, 2018
THE HON'BLE SRI JUSTICE S.V.BHATT
WRIT PETITION No.33511 of 2015
ORDER:
Mr.B.M.Patro, counsel for the petitioners through letter dated 02.07.2018 requests the Court to permit the petitioners 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 The writ petition is accordingly dismissed as withdrawn.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: 09.07.2018 dv