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A.C.Renuka vs S Muralidharan Iyer
2021 Latest Caselaw 1292 Tel

Citation : 2021 Latest Caselaw 1292 Tel
Judgement Date : 20 April, 2021

Telangana High Court

A.C.Renuka vs S Muralidharan Iyer on 20 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.120


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

                        F.C.A.No.324 OF 2018

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

20.04.2021 Lur

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A.C.Renuka vs S Muralidharan Iyer
2021 Latest Caselaw 1292 Tel

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A.C.Renuka vs S Muralidharan Iyer2021 Latest Caselaw 1292 Tel

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A.C.Renuka vs S Muralidharan Iyer
2021 Latest Caselaw 1292 Tel