M/S Srusti Infotech vs Andhra Bank
2021 Latest Caselaw 4108 Tel

Citation : 2021 Latest Caselaw 4108 Tel
Judgement Date : 2 December, 2021

Telangana High Court

M/S Srusti Infotech vs Andhra Bank on 2 December, 2021

Bench: Satish Chandra Sharma, N.Tukaramji

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.307 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned    counsel         for    the      appellant         prays   for

withdrawal of the writ appeal with a liberty o file a fresh

writ appeal, in case need so arises in future.

        Granting liberty, as sought for, the writ appeal is

dismissed as withdrawn. The miscellaneous applications

pending in this writ appeal, if any, shall stand closed.

There shall be no order as to costs.



                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                     N. TUKARAMJI, J
02.12.2021

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