Citation : 2021 Latest Caselaw 2403 Tel
Judgement Date : 17 August, 2021
Item No.43
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WA.No.350 OF 2021
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
Learned counsel for the appellants states that she has
instructions not to press the present appeal in view of the order dated
05.08.2021 passed in W.A.No.336 of 2021.
2. The appeal is accordingly disposed of along with the pending
applications, if any.
_________________ HIMA KOHLI, CJ
______________________ B. VIJAYSEN REDDY, J 17.08.2021 ES
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!