Supreme Court - Daily Orders
Tummala Lakshmana Rao vs The State Of Andhra Pradesh Rep. By Its ... on 27 April, 2018
Bench: Adarsh Kumar Goel, Deepak Gupta
ITEM NO.11 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 264/2018
TUMMALA LAKSHMANA RAO Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH REP. BY ITS CHIEF SECRETARY & ORS.
Respondent(s)
(FOR ADMISSION and IA No.46683/2018-APPROPRIATE ORDERS/DIRECTIONS
)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. G. V.R. Choudary,Adv.
Mr. K. Shivraj Choudhuri, AOR
Mr. A. Chandra Sekhar,Adv.
Ms. Ayushi Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The writ petition is allowed to be withdrawn without prejudice to any other remedy in accordance with law.
(MADHU BALA) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2018.04.28
11:46:34 IST
Reason: