ASIAN INSTITUTE OF GASTROENTEROLOGY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Srinivas Rao Madiraj, the learned senior designated counsel appearing on behalf of the Petitioner and the learned Special Government Pleader appearing on behalf of Respondent No.2.

(2.) Vide note of the Hon'ble The Chief Justice dtd. 12/6/2023 W.P.Nos.817 of 2023, 38329 of 2022 and 39932 of 2022 had been allotted to this Court and on 28/8/2023 W.P.No.817 of 2023, and W.P.No.38329 of 2022 and 39932 of 2022 had been listed before this Court.

(3.) The learned counsel for the Petitioner in W.P.No.38329 of 2022 sought leave of this Court for withdrawal of W.P.No.38329 of 2022 on 28/8/2023 with liberty to pursue W.P.No.39932 of 2022 which was filed by the same Petitioner for the same relief as sought for in W.P.No.38329 of 2022 and accordingly leave was granted by this Court and the interim order dtd. 27/10/2022 passed in W.P.No.38329 of 2022 also stood vacated.