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Ande Krishna Murthy vs N Mallikamba
2021 Latest Caselaw 240 Tel

Citation : 2021 Latest Caselaw 240 Tel
Judgement Date : 2 February, 2021

Telangana High Court

Ande Krishna Murthy vs N Mallikamba on 2 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.14 of 2018

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


1.

Learned counsel for the appellants states that instead of

pressing the present appeal, he may be permitted to approach the

learned single Judge in W.P.No.11735 of 2017 seeking vacation of the

interim order dated 17.11.2017 and/or with a request to press for a

decision in the main petition itself.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

02.02.2021 JSU

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Ande Krishna Murthy vs N Mallikamba
2021 Latest Caselaw 240 Tel

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Ande Krishna Murthy vs N Mallikamba2021 Latest Caselaw 240 Tel

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Ande Krishna Murthy vs N Mallikamba
2021 Latest Caselaw 240 Tel