Telangana High Court
M/S. G.P.R Housing Pvt. Ltd., vs The Joint Collectori, Rangareddy ... on 5 February, 2020
Author: A. Rajasheker Reddy
Bench: A. Rajasheker Reddy
HON'BLE SRI JUSTICE A. RAJASHEKER REDDY
WRIT PETITION Nos 8649 and 8657 of 2015
COMMON ORDER :
Learned counsel for the petitioner filed a letter dated 28-01-2020 in the Registry stating that the matter is settled out of the Court in both writ petitions and seeks permission to withdraw the writ petitions.
Permission is accorded. Accordingly, these writ petitions are dismissed as withdrawn. Interim order granted earlier i.e. on 06-04-2015 shall stand vacated. No order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.
____________________________ A. RAJASHEKER REDDY, J 05-02-2020 Nvl 2 HON'BLE SRI JUSTICE A. RAJASHEKER REDDY ARBITRATION APPLICATION No.97 of 2019 31.12.2019 (Msr)