Telangana High Court
The State Of Telangana vs Dupati Sruthi on 17 February, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
41 - 44
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT APPEAL Nos.402, 611, 620 and 670 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned Additional Advocate General appearing on behalf of the appellants states that he has instructions to unconditionally withdraw the present appeals.
2. Leave, as prayed for, is granted. The present appeals are disposed of as not pressed along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ ______________________________ B. VIJAYSEN REDDY, J 17.02.2021 JSU