Telangana High Court
Muchannapalli Rajaiah vs The State Of Telangana on 3 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.31 of 2021
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 seek
appropriate legal recourse if aggrieved by the order dated 21.10.2020
passed by the learned Single Judge in W.P.No.18378 of 2020
dismissing the writ petition filed by him for proceeding with the
investigation in the FIR registered against the respondents No.6 to 8.
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 03.02.2021 lur
