The Board Of Governors Of ... vs V. Hemalatha
2021 Latest Caselaw 4304 Tel

Citation : 2021 Latest Caselaw 4304 Tel
Judgement Date : 13 December, 2021

Telangana High Court

The Board Of Governors Of ... vs V. Hemalatha on 13 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


                       I.A.No.1 of 2019
                             And
                  WRIT APPEAL No.89 of 2019

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




      Learned counsel for the appellants prays for withdrawal

of the present writ appeal.


      Accordingly, I.A.No.1 of 2019 as well as the writ appeal

are dismissed as withdrawn.


      Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.



                                   __________________________________
                                    SATISH CHANDRA SHARMA, CJ



                                         ______________________________
                                                N. TUKARAMJI, J
13.12.2021

Download the LatestLaws.com Mobile App