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Petta Sarat Chandra vs The State Of Telangana
2021 Latest Caselaw 223 Tel

Citation : 2021 Latest Caselaw 223 Tel
Judgement Date : 1 February, 2021

Telangana High Court

Petta Sarat Chandra vs The State Of Telangana on 1 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

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


                 WRIT APPEAL NO. 545 OF 2020

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


1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal, while reserving the right of the appellant to approach

the concerned Magistrate for appropriate relief.

2. Leave, as prayed for, is granted. In view of the submission

made by the learned counsel for the appellant, the present appeal is

disposed of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.02.2021 lur

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Petta Sarat Chandra vs The State Of Telangana
2021 Latest Caselaw 223 Tel

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Petta Sarat Chandra vs The State Of Telangana2021 Latest Caselaw 223 Tel

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Petta Sarat Chandra vs The State Of Telangana
2021 Latest Caselaw 223 Tel