K Dinendra Reddy vs Nasim Alias Sirisha
2021 Latest Caselaw 1136 Tel

Item No.9



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          W.A.No.116 of 2021

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

1.     The present appeal is directed against an order dated 25.02.2021

passed by the learned Single Judge dismissing I.A.No.1 of 2021

moved by the appellant in W.P.No.15622 of 2020 whereby he had

sought vacation of an interim order passed on 16.09.2020.

2.     After addressing arguments for some time, learned counsel for

the appellants seeks leave to withdraw the present appeal, while

reserving the right of his client to pursue the civil suit instituted by

him for declaration of title against the respondents No.1 and 2/writ

petitioners.

3. 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