Tokala Kondaiah vs The State Of Telangana, And 9 ...
2021 Latest Caselaw 1092 Tel

Citation : 2021 Latest Caselaw 1092 Tel
Judgement Date : 6 April, 2021

Telangana High Court

Tokala Kondaiah vs The State Of Telangana, And 9 ... on 6 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.7

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No.170 OF 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal while reserving the right of the appellant to file a

private complaint as contemplated in the Statute.

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 06.04.2021 lur

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