Bandarupalli Purna Chandra Rao vs Vemula Padmavathi
2021 Latest Caselaw 1227 Tel

Citation : 2021 Latest Caselaw 1227 Tel
Judgement Date : 16 April, 2021

Telangana High Court

Bandarupalli Purna Chandra Rao vs Vemula Padmavathi on 16 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.19



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


                          F.C.A.No.66 of 2015

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


1.

Learned counsel for the appellant states that no further orders

are required to be passed in the present appeal and the same may be

permitted to be withdrawn.

2. The present appeal is accordingly disposed of as not pressed

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

16.04.2021 JSU

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