M. Srinivas And Another vs The Greater Hyderabad Municipal ...
2021 Latest Caselaw 1135 Tel

Citation : 2021 Latest Caselaw 1135 Tel
Judgement Date : 7 April, 2021

Telangana High Court

M. Srinivas And Another vs The Greater Hyderabad Municipal ... on 7 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


                          W.A.No.113 of 2021

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


1.

Learned counsel for the appellants seeks leave to withdraw the

present appeal, while reserving the right of his clients to take all the

pleas as may be available to them both on facts and in law before the

learned Single Judge in the pending writ petition that is listed on

07.06.2021.

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

07.04.2021 JSU

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