Nisar Ahmed vs Mir Bauqar Ali Khan
2021 Latest Caselaw 1228 Tel

Citation : 2021 Latest Caselaw 1228 Tel
Judgement Date : 16 April, 2021

Telangana High Court

Nisar Ahmed vs Mir Bauqar Ali Khan on 16 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.27



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


                          W.A.No.298 of 2020

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


1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal, while reserving the right of his client to refer to the

judgment dated 19.11.1969 passed in O.S.No.102 of 1966 at the

appropriate stage.

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

16.04.2021 JSU

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