Andhra Pradesh High Court - Amravati
Clean Cities Biodiesel India Ltd., vs Union Of India, Rep. By Its Secretary, on 11 February, 2025
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APHC010012482008
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
TUESDAY ,THE ELEVENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 29190/2008
Between:
Clean Cities Biodiesel India Ltd., ...PETITIONER
AND
Union Of India Rep By Its Secretary and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. M S PRASAD
Counsel for the Respondent(S):
1. DEPUTY SOLICITOR GENERAL OF INDIA
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THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO:29190 of 2008
This Court made the following
ORDER:
Pursuant to the letter dated 07.02.2025 addressed by Sri M.S. Prasad, learned counsel for the petitioner, to the Registry, this writ petition is listed today under the caption "for withdrawal".
2. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition inter alia stating that no cause survives for further adjudication in the writ petition.
3. Permission is accorded.
4. Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
Consequently, miscellaneous petitions, if any, pending in this writ petition shall stand closed.
______________________________________ JUSTICE VENKATESWARLU NIMMAGADDA Dt:11.02.2025 krk ::3::
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA 92 WRIT PETITION NO: 29190 of 2008 11.02.2025 krk