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Secy, Legislatutr Secretariat Of ... vs Anumula Revanth Reddy, Hyd 13 Ot
2021 Latest Caselaw 389 Tel

Citation : 2021 Latest Caselaw 389 Tel
Judgement Date : 10 February, 2021

Telangana High Court
Secy, Legislatutr Secretariat Of ... vs Anumula Revanth Reddy, Hyd 13 Ot on 10 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.1392 of 2016

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


1.

Learned counsel for the appellant states that the writ petition

from which the present appeal has arisen (W.P.No.24430 of 2016)

having been rendered infructuous, nothing further survives for

adjudication in the present appeal. He, therefore, seeks leave to

withdraw the same.

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

accordingly, disposed of as not pressed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 10.02.2021 Lur/vs

 
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