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Deekonda Sreehari vs Deekonda Vinodha And Another
2021 Latest Caselaw 1170 Tel

Citation : 2021 Latest Caselaw 1170 Tel
Judgement Date : 12 April, 2021

Telangana High Court

Deekonda Sreehari vs Deekonda Vinodha And Another on 12 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.55


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

                       F.C.A.No.218 OF 2008

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

1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal.

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 12.04.2021 Lrkm

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Deekonda Sreehari vs Deekonda Vinodha And Another
2021 Latest Caselaw 1170 Tel

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Deekonda Sreehari vs Deekonda Vinodha And Another2021 Latest Caselaw 1170 Tel

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Deekonda Sreehari vs Deekonda Vinodha And Another
2021 Latest Caselaw 1170 Tel