Telangana High Court
Gali Narahari vs Shobha on 17 February, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
17
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT APPEAL No.1178 OF 2018
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
After addressing arguments for some time, learned counsel for the appellant seeks leave to withdraw the present appeal while reserving the right of the appellant to seek enforcement of the judgment and decree dated 22.12.2008 passed in O.S.No.3198 of 2005 in accordance with law.
2. Leave, as prayed for, is granted. The present appeal is disposed of as not pressed along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 17.02.2021 lur