The Telangana High Court Advocate ... vs The Sub Inspector Police And 3 ...
2021 Latest Caselaw 1099 Tel

Citation : 2021 Latest Caselaw 1099 Tel
Judgement Date : 6 April, 2021

Telangana High Court

The Telangana High Court Advocate ... vs The Sub Inspector Police And 3 ... on 6 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.27



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


                          W.A.No.397 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 challenge

Rule 33B of the High Court Appellate Side Rules by filing an

independent petition.

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 JSU

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