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Shambhavi Estates, A Registered ... vs The State Of Telangana
2021 Latest Caselaw 463 Tel

Citation : 2021 Latest Caselaw 463 Tel
Judgement Date : 17 February, 2021

Telangana High Court

Shambhavi Estates, A Registered ... vs The State Of Telangana on 17 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

23


      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                  WRIT APPEAL No.729 OF 2019

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 pursue

W.P.Nos.14999 of 2020 and 21890 of 2019.

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

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.02.2021 lur

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Shambhavi Estates, A Registered ... vs The State Of Telangana
2021 Latest Caselaw 463 Tel

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Shambhavi Estates, A Registered ... vs The State Of Telangana2021 Latest Caselaw 463 Tel

LatestLaws Partner Event : Media

Shambhavi Estates, A Registered ... vs The State Of Telangana
2021 Latest Caselaw 463 Tel