Telangana High Court
Mr. Pallu Ramu vs Mrs. Kavitha Palla on 15 February, 2023
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.114 of 2023
JUDGMENT :
Learned counsel for the revision petitioner seeks permission of this Court to withdraw the present revision with liberty to file petition challenging the impugned order before appropriate forum.
2. Permission is accorded.
3. Granting liberty as sought for, this Criminal Revision Case is dismissed as withdrawn.
4. Registry is directed to return the certified copies, if any, to the counsel for the revision petitioner.
Pending miscellaneous applications, if any, shall stand closed.
____________________________________ G. ANUPAMA CHAKRAVARTHY, J.
Date: 15.02.2023 Lk