Telangana High Court
Mack Soft Tech Private Limited vs Union Of India And Another on 25 March, 2022
Author: G.Radha Rani
Bench: G.Radha Rani
HONOURABLE DR.JUSTICE G.RADHA RANI
WRIT PETITION No.17300 OF 2019
ORDER:
Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to the petitioner to pursue the remedies as available under the Foreign Exchange Management Act, 1999.
Permission as sought for is accorded. Accordingly, the writ petition is dismissed as withdrawn giving liberty to the petitioner to pursue the remedies under Section 37 (A) (4) of the Foreign Exchange Management Act, 1999. There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
__________________________ DR.JUSTICE G.RADHA RANI Date: 25.03.2022 PGP