Smt. Cheela Vijaya, vs The Chief Regional Manager,
2021 Latest Caselaw 343 Tel

Citation : 2021 Latest Caselaw 343 Tel
Judgement Date : 8 February, 2021

Telangana High Court

Smt. Cheela Vijaya, vs The Chief Regional Manager, on 8 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 Nos.141 and 143 of 2019


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


1.    Learned counsel for the appellants states that instead of

pressing the present appeals, his clients shall be given leave to pursue

the   criminal   complaint,   registered   as    FIR.No.48   of   2019,

P.S.Kamareddy, filed against the respondents No.3 to 5/writ

petitioners, in accordance with law.

2. Leave, as prayed for, is granted. The present appeals are

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

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

08.02.2021 JSU

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