Telangana High Court
Rashmi Shuklai.P.S vs Union Of India And 5 Others on 6 May, 2021
Author: T.Vinod Kumar
Bench: T.Vinod Kumar
THE HON'BLE SRI JUSTICE T.VINOD KUMAR
WRIT PETITION No.12066 of 2021
ORDER:
Sri S. N. Veerender Singh, learned counsel for the petitioner, seeks permission of the Court to withdraw the Writ Petition, with liberty to move appropriate court / forum.
Sri N. Ashwini Kumar, learned Counsel appearing for respondent Nos.2 to 6 submits that he has no objection for the petitioner withdrawing the present Writ Petition.
Subject to liberty as sought for, the Writ Petition is dismissed as withdrawn. No order as to costs.
___________________________ JUSTICE T.VINOD KUMAR Date: 06.05.2021 MRKR