Telangana High Court
C.E., M/S. Dhariwal Tobacco ... vs The Commissioner Of Commercial ... on 1 December, 2022
Bench: T.Vinod Kumar, Pulla Karthik
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SRI JUSTICE PULLA KARTHIK
SPECIAL APPEAL Nos.2, 5, 6 and 7 of 2005
COMMON JUDGMENT:(per Hon'ble Sri Justice T.Vinod Kumar)
Learned counsel for the appellant in all these special appeals
submits that the appellant had instructed him not to press the appeals,
vide e-mail dt.23.11.2022. Learned counsel further submits that a
letter was filed into the Registry on 30.11.2022 seeking permission of
the Court to withdraw these special appeals. He also reiterates the said
request in the open Court.
2. Granting permission as sought for, the Special Appeals are
dismissed as withdrawn.
3. Miscellaneous petitions, if any, pending in these special appeals
shall stand closed. No order as to costs.
__________________
T. VINOD KUMAR, J
Date:1.12.2022
_________________
PULLA KARTHIK, J
GJ
2
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SRI JUSTICE PULLA KARTHIK
SPECIAL APPEAL Nos.2, 5, 6 and 7 of 2005
(per Hon'ble Sri Justice T.Vinod Kumar)
1.
12.2022 GJ 3