Telangana High Court
Perika Padma vs State Of Telangana on 1 April, 2019
Author: P.Naveen Rao
Bench: P.Naveen Rao
THE HON'BLE SRI JUSTICE P.NAVEEN RAO
W.P.No.4853 of 2019
ORDER:
The learned counsel for the petitioners seeks permission of the Court to withdraw the writ petition.
Permission is accorded. Accordingly, the writ petition is dismissed as withdrawn. As a sequel, the miscellaneous petitions, if any, shall stand closed.
There shall be no order as to costs.
____________________ JUSTICE P.NAVEEN RAO Date: 1.4.2019 DA THE HON'BLE SRI JUSTICE P.NAVEEN RAO W.P.No.4853 of 2019 1.4.2019 DA