Telangana High Court
M/S. B.Srinivasa Rao Co., vs Hyderabad Metropolitan Water Supply ... on 2 November, 2018
THE HON'BLE SMT.JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITON No.13582 of 2013
ORDER:
This writ petition is filed questioning the action of the respondents in not paying the amount due to him under personal agreement dated 16-03-2011 and tender notification proceedings in TN.No.01/HMWSSB/ED/BRS/2010-11, dated 31-12-2010.
Learned counsel for the petitioner filed a letter dated 29-10-2018 seeking permission to withdraw the writ petition. However, today, when the matter is taken-up, learned counsel for the petitioner seeks liberty to file a fresh writ petition, if the amounts due to the petitioner are not paid after withdrawing the writ petition.
In view of the same, the writ petition is dismissed as withdrawn. However, liberty is given to the petitioner to file a fresh writ petition, if the amounts due to him are not paid.
As a sequel to the disposal of this petition, miscellaneous petitions, if any, pending shall stand closed.
______________________________ JUSTICE K.VIJAYA LAKSHMI 02-11-2018 Nvl