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Mary Kumari Vankina vs Union Of India,Scy,Law ...
2021 Latest Caselaw 423 Tel

Citation : 2021 Latest Caselaw 423 Tel
Judgement Date : 12 February, 2021

Telangana High Court
Mary Kumari Vankina vs Union Of India,Scy,Law ... on 12 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.557 of 2017

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


1.

In view of the order dated 16.12.2016 passed by the Supreme

Court in Vivek Narayan Sharma vs. Union of India reported as

(2017) 1 SCC 388, learned counsel for the appellant seeks leave to

withdraw the present writ appeal.

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

of as not pressed, along with the pending applications, with liberty

granted to the appellant to approach the Supreme Court, if so advised.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 12.02.2021 lur

 
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