A.P.S.R.T.C, Now Tsrtc And 2 ... vs G. Ramulu
2021 Latest Caselaw 4463 Tel

Citation : 2021 Latest Caselaw 4463 Tel
Judgement Date : 17 December, 2021

Telangana High Court

A.P.S.R.T.C, Now Tsrtc And 2 ... vs G. Ramulu on 17 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 In/And W.A.No.767 of 2019

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



      Sri B. Mayur Reddy, learned Standing Counsel appearing for

the appellants, prays for withdrawal of the present writ appeal as

well as I.A.No.1 of 2019.

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

dismissed as withdrawn.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.



                                              ___________________________
                                                 SATISH CHANDRA SHARMA, CJ




                                                      _______________________
                                                                N. TUKARAMJI, J
17.12.2021

JSU

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