Telangana High Court
A.S.Praveen Kumar, Ranga Reddy ... vs Station House Officer, Women Police ... on 5 September, 2018
HONOURABLE SRI JUSTICE U. DURGA PRASAD RAO
WRIT PETITION No. 13407 OF 2012
ORDER :
The writ petition is filed by the petitioner seeking a writ of mandamus to declare the action of the first respondent in interfering with the civil disputes between the petitioner and the second respondent pending in O.P.No. 73 of 2012 on the file of the Court of Family Court, Secunderabad, as illegal, arbitrary and for a consequential direction to the first respondent not to interfere with the dispute and to pass other suitable orders as this Court may deem fit and proper in the circumstances of the case.
2. When the matter came-up for final hearing, Sri M.V. Suresh, learned counsel for the petitioner sought permission to withdraw the writ petition.
3. Permission is accorded.
4. The writ petition is dismissed as withdrawn. No costs.
5. As a sequel, miscellaneous petitions if any, pending in the writ petition shall stand closed.
____________________________ JUSTICE U . DURGA PRASAD RAO 05/09/2018 IsL HONOURABLE SRI JUSTICE U. DURGA PRASAD RAO WRIT PETITION No. 13407 OF 2012 [ RESULT : DISMISSED AS WITHDRAWN ] Circulation No. Date:05/09/2018 Court Master: I s L