M.A. Khadir vs The Greater Hyderabad Municipal ...
2021 Latest Caselaw 2471 Tel

Citation : 2021 Latest Caselaw 2471 Tel
Judgement Date : 24 August, 2021

Telangana High Court

M.A. Khadir vs The Greater Hyderabad Municipal ... on 24 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.9



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


                          W.A.No.1145 of 2015

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


1.     Learned counsel for the appellants seeks leave to withdraw the

present appeal while reserving the right of his clients to invoke the

remedies against the respondent No.4/society as provided for under

the Statute.

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 24.08.2021 JSU

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