Telangana High Court
M/S. Goldquest International Private ... vs Government Of Andhra Pradesh Rep. By The ... on 8 December, 2023
THE HON'BLE SRI JUSTICE E. V. VENUGOPAL
WRIT PETITION No.10405 of 2014
ORDER:
Ms. Vijaya Lakshmi, learned counsel representing Ms. R. Annapurna, learned counsel for the petitioners submits that no further orders are required in the Writ Petition and therefore, seeks permission of this Court to withdraw the Writ Petition.
2. Mr. Sai Ram, learned Assistant Government Pleader appearing for Home appearing for the respondents takes no objection to the same.
3. Permission as sought for is accorded.
4. Accordingly, the Writ Petition is dismissed as withdrawn. Needless to mention, the petitioners are at liberty to work out the remedies available under law. No costs.
Miscellaneous Petitions, pending if any, shall stand closed.
____________________________ JUSTICE E. V. VENUGOPAL 08.12.2023 ESP