Telangana High Court
The Karimnagar Cooperative Urban ... vs G.Laxminarayana on 16 April, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Items No.25-26
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
W.A.Nos.472 & 473 OF 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellants states that he has instructions to withdraw the present appeals.
2. In view of the above submission, the present appeals are disposed of as not pressed along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 16.04.2021 Lrkm