The Chief Executive Officer vs L.Yadagiri
2021 Latest Caselaw 2372 Tel

Citation : 2021 Latest Caselaw 2372 Tel
Judgement Date : 13 August, 2021

Telangana High Court

The Chief Executive Officer vs L.Yadagiri on 13 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.26



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


             I.A.No.1 of 2020 In/And W.A.No.74 of 2020

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


1.

Learned counsel for the appellant states that he does not wish to

press the present appeal and I.A.No.1 of 2020, as the appeal has

become infructuous.

2. Leave, as prayed for, is granted. The present appeal as also

I.A.No.1 of 2020 are disposed of as not pressed along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 13.08.2021 JSU

Download the LatestLaws.com Mobile App