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Smt. Sravanthi Adma vs Shri Ashwin Adma And 4 Others
2021 Latest Caselaw 1177 Tel

Citation : 2021 Latest Caselaw 1177 Tel
Judgement Date : 12 April, 2021

Telangana High Court

Smt. Sravanthi Adma vs Shri Ashwin Adma And 4 Others on 12 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.57


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

                       F.C.A.No.269 OF 2012

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

1.

Learned for the appellant states that he has instructions 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.

The interim order, if any, passed in the interim applications,

accompanying the appeal stands vacated.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 12.04.2021 Lrkm

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Smt. Sravanthi Adma vs Shri Ashwin Adma And 4 Others
2021 Latest Caselaw 1177 Tel

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Smt. Sravanthi Adma vs Shri Ashwin Adma And 4 Others2021 Latest Caselaw 1177 Tel

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Smt. Sravanthi Adma vs Shri Ashwin Adma And 4 Others
2021 Latest Caselaw 1177 Tel