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Judgment
3 paragraphs · 79 words
When the matter is taken up, Ms. R.Mounika, learned counsel representing Ms. K.Udaya Sri, learned counsel for the petitioner submitted that the petitioner is not in contact with them and requested to close the writ petition, with liberty to reopen as and when the petitioner approaches.
Taking the said submission on record, this Writ Petition is disposed of, granting the liberty sought for. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.