Billapati Srisailam vs Motlakunta Sangaiah
2021 Latest Caselaw 2279 Tel

Item No.5



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


                          W.A.No.332 of 2021

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


1.     Mr. Ch. Janardhan Reddy, learned counsel for the appellants

states that in view of the order dated 30.07.2021 passed by this court

in the connected W.A.No.313 of 2021, he does not wish to press the

present appeal and he seeks leave to withdraw the same while

reserving the right of his clients to invoke appropriate civil remedies

against the respondents No.1 and 2.

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 03.08.2021 JSU