Scr Caterers And Dry Fruits vs The Union Of India on 10 September, 2018

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    HONOURABLE SRI JUSTICE A.RAJASHEKER REDDY

             WRIT PETITION No.22094 OF 2018

ORDER :

Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition.

Permission is accorded.

Accordingly, the writ petition is dismissed as withdrawn. Interim Order granted earlier by this Court stands vacated. No costs.

As a sequel thereto, miscellaneous petitions, if any, pending in the writ petition, shall stand closed.

_______________________________ A.RAJASHEKER REDDY, J 10.09.2018 t k.

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