Andhra Pradesh High Court - Amravati
D.Poorna Chandra Rao, vs Government Of Andhra Pradesh, on 22 February, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.4274 OF 2021
ORDER:
Smt. B.V.Aparna Lakshmi, learned counsel for the petitioner represented that since the grievance of the petitioner was attended by the respondent authorities, she seeks permission of this Court to withdraw this Writ Petition with a request to grant liberty to the petitioner to renew his request at appropriate stage, if necessary.
Permission is granted.
In the result, the Writ Petition is dismissed as withdrawn, granting liberty to the petitioner to renew his request at appropriate stage. There shall be no order as to costs.
As a sequel, miscellaneous applications, pending, if any, shall also stand closed.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 22.02.2021 IS 2 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.4274 OF 2021 Date: 22.02.2021 IS