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Smt. Y. Anuradha vs The State Of Telangana
2021 Latest Caselaw 282 Tel

Citation : 2021 Latest Caselaw 282 Tel
Judgement Date : 3 February, 2021

Telangana High Court

Smt. Y. Anuradha 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. 7 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 his client to seek

appropriate legal recourse against the order dated 10.12.2020 passed

by the learned Single Judge in W.P.No.22181 of 2020.

2. Leave, as prayed for, is granted. The present petition is

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.02.2021 lur

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Smt. Y. Anuradha vs The State Of Telangana
2021 Latest Caselaw 282 Tel

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Smt. Y. Anuradha vs The State Of Telangana2021 Latest Caselaw 282 Tel

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Smt. Y. Anuradha vs The State Of Telangana
2021 Latest Caselaw 282 Tel