Saleheen Education And ... vs The State Of Telangana
2021 Latest Caselaw 4300 Tel

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

          I.A.No.1 of 2019 In/AND W.A.No.68 of 2019
COMMON JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Learned counsel for the appellant was fair enough in stating

that the appellant/writ petitioner wants to withdraw the present

writ appeal as well as I.A.No.1 of 2019, with a liberty to prosecute

other remedies.

      The writ appeal and I.A.No.1 of 2019 are accordingly

dismissed as withdrawn with the aforesaid liberty.                      There shall be

no order as to costs.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                                  _______________________
                                                            N. TUKARAMJI, J
13.12.2021

JSU