Telangana High Court
Telangana Auto Hire Purchase ... vs Commissioner Of Police on 10 February, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT APPEAL No. 32 OF 2020
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Mr. Rajgodu, learned proxy counsel appearing for learned counsel for the appellant states that he has instructions to withdraw the present appeal, as the same has been rendered infructuous.
2. The present appeal is, accordingly, disposed of as not pressed along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 10.02.2021 JSU