Telangana High Court
Kota Sobhanachalapathi Rao Died As Per ... vs Boduppal Municiapal Corporation on 11 June, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.32318 OF 2013
ORDER:
Ms. Abhikhya Naragani, learned Counsel representing Sri Avinash Desai, learned Counsel for the petitioners seeks permission of the Court to withdraw the Writ Petition.
2. Sri B. Jagan Madhav Rao, learned Standing Counsel appearing on behalf of respondent No.1 has no objection for withdrawal of the Writ Petition by the petitioners.
3. Granting permission as sought, the Writ Petition is dismissed as withdrawn. No order as to costs.
Miscellaneous petitions, if any, pending in the Writ Petition, shall stand closed.
___________________ T. VINOD KUMAR, J Date: 11.06.2024 MRKR