Nallagonda Ramesh vs The State Of Telangana
2021 Latest Caselaw 346 Tel

Citation : 2021 Latest Caselaw 346 Tel
Judgement Date : 8 February, 2021

Telangana High Court

Nallagonda Ramesh vs The State Of Telangana 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 No.82 of 2019
                            AND
                WRIT PETITION No. 7828 OF 2019


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


1.

Learned counsel for the appellant and learned counsel for the

petitioner state that the present appeal and the petition have been

rendered infructuous and therefore, seek leave to withdraw the same.

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

petition are disposed of as infructuous along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 08.02.2021 KTL

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