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Judgment
3 paragraphs · 78 words
1.
Today, when the matter is taken up for hearing, Sri G. Kiran Kumar Reddy, learned Counsel for the petitioners, sought permission to withdraw the writ petition and filed a letter to that effect before the Registry on 20.08.2026.
2.
Recording the submission made by the learned Counsel for the petitioners, the writ petition is dismissed as withdrawn. There shall be no order as to costs.
As sequel to it, Miscellaneous Petitions pending, if any, shall stand closed.