Telangana High Court
Gemini Edibles And Fats India Pvt. Ltd vs Union Of India on 27 April, 2023
Author: T.Vinod Kumar
Bench: T.Vinod Kumar, P.Sree Sudha
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SMT. JUSTICE P.SREE SUDHA
Writ Petition No.34228 of 2018
ORDER:(per Hon'ble Sri Justice T.Vinod Kumar) Learned counsel for the petitioner filed a letter dt.19.04.2023 into the Registry seeking permission of the Court to withdraw the Writ Petition. Learned counsel reiterates the said request in the open Court.
Granting permission as sought for, the Writ Petition is dismissed as withdrawn. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
__________________ T. VINOD KUMAR, J Date:27.04.2023 ________________ P.SREE SUDHA, J GJ 2 THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT. JUSTICE P.SREE SUDHA Writ Petition No.34228 of 2018 (per Hon'ble Sri Justice T.Vinod Kumar) 27.04.2023 GJ