B.Vegneshwar S/O. Late B.Venu ... vs The State Of Telangana
2021 Latest Caselaw 1160 Tel

Citation : 2021 Latest Caselaw 1160 Tel
Judgement Date : 9 April, 2021

Telangana High Court

B.Vegneshwar S/O. Late B.Venu ... vs The State Of Telangana on 9 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.23

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


                   WRIT APPEAL No.96 OF 2016

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


1.

Learned counsel for the appellant states that instead of pressing

the present appeal, he may be permitted to withdraw the same while

reserving the right of the appellant to pursue the pending suit.

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 09.04.2021 Lur/pln

Download the LatestLaws.com Mobile App