Andhra Pradesh High Court - Amravati
M/S Kottalapalli Pacs vs M/S Ap Markfed on 7 April, 2025
Author: R.Raghunandan Rao
Bench: R Raghunandan Rao
1
APHC010155652025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3525]
(Special Original Jurisdiction)
MONDAY ,THE SEVENTH DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
THE HONOURABLE DR JUSTICE K MANMADHA RAO
CIVIL REVISION PETITION NO: 793/2025
Between:
M/s Kottalapalli Pacs ...PETITIONER
AND
M/s Ap Markfed ...RESPONDENT
Counsel for the Petitioner:
1. GUNDALA SIVA PRASADA REDDY Counsel for the Respondent:
1.
This Court made the following order:
(per Hon'ble Sri Justice R. Raghunandan Rao) Learned Counsel for the petitioner submits that the petitioner seeks to file a Writ Petition against the impugned orders and seeks leave to withdraw this Civil Revision Petition.
Accordingly, this Civil Revision Petition is dismissed as withdrawn with leave. There shall be no order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_______________________ R.RAGHUNANDAN RAO,J _____________________ DR.K. MANMADHA RAO,J RJS 2 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO & HON'BLE DR. JUSTICE K. MANMADHA RAO CIVIL REVISION PETITION NO.793 OF 2025 (per Hon'ble Sri Justice R. Raghunandan Rao) Dt: 07.04.2025 RJS