Mr.Manchala Venkateshwarlu vs The State Of Telangana, And 4 ...
2021 Latest Caselaw 1372 Tel

Citation : 2021 Latest Caselaw 1372 Tel
Judgement Date : 27 April, 2021

Telangana High Court

Mr.Manchala Venkateshwarlu vs The State Of Telangana, And 4 ... on 27 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.5

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


                  WRIT APPEAL No.130 of 2021

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


1.

After addressing arguments at some length assailing an order

dated 24.03.2021 passed by the learned Single Judge dismissing

W.P.No.7124 of 2021, 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 27.04.2021 lur

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