Kaleemullah Khan And 2 Others vs The State Of Telangana And 3 Others
2021 Latest Caselaw 280 Tel

Citation : 2021 Latest Caselaw 280 Tel
Judgement Date : 3 February, 2021

Telangana High Court

Kaleemullah Khan And 2 Others vs The State Of Telangana And 3 Others 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.33 of 2020

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


      With the consent of the parties, the present appeal is disposed

of along with the pending applications, if any, while confirming the

interim order dated 08.01.2020 directing status quo to be maintained

by the parties in respect of the subject land, with a request to the

learned Single Judge to hear and decide W.P.No.16469 of 2016,

wherein pleadings are complete, as expeditiously as possible,

preferably within three months from today.


                                 ______________________________
                                         HIMA KOHLI, CJ



                                 ______________________________
                                    B. VIJAYSEN REDDY, J

03.02.2021

JSU

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