The State Of Telangana vs Smt.Arikilla Rama
2021 Latest Caselaw 222 Tel

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


           WRIT APPEAL Nos.220, 289 and 290 of 2020

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

1.

Learned counsel for the appellants states that he may be

permitted to withdraw the present appeals while reserving the right of

the appellants to approach the learned Single Judge by filing the

application seeking review of the common order dated 07.01.2020.

2. Leave, as prayed for, is granted. The review application to be

filed by the appellants shall be accompanied with an application for

condonation of delay. If the appellants file an application along with

the review petition explaining the delay, the learned Single Judge will

take into consideration the fact that the present appeals were preferred

by the appellants against the impugned order in the year 2020 itself.

The present appeals are disposed of along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.02.2021 lur