Telangana High Court
Residents Welfare Assn., Hyd. vs Commr., Hmda And 2 Ors. on 8 August, 2024
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.57 of 2011
ORDER:
Learned counsel for the petitioner addressed a letter dt.07.08.2024 to the Registrar(Judicial) High Court for the State of Telangana at Hyderabad, seeking to withdraw this Writ Petition stating that he has been instructed by his client to withdraw the case. When the matter is taken up in the open Court, learned counsel for the petitioner reiterated the said request.
2. Sri V.Narasimha Goud, learned Standing Counsel appearing for respondent No.1 and Sri K.Buchi Babu, learned Standing Counsel appearing for respondent No.3, submit that they have no objection for the same.
3. Therefore, granting permission as sought for, this Writ Petition is dismissed as withdrawn. No order as to costs.
4. Consequently, miscellaneous petitions pending, if any, shall stand closed.
___________________ T. VINOD KUMAR, J 08th August, 2024.
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