Panchika Malla Reddy vs The State Of Telangana
2021 Latest Caselaw 465 Tel

Citation : 2021 Latest Caselaw 465 Tel
Judgement Date : 17 February, 2021

Telangana High Court

Panchika Malla Reddy vs The State Of Telangana on 17 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

29-30




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


                     WRIT APPEAL NOs.509 AND 518 OF 2020

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


        1.

Learned counsel for the appellants seeks leave to withdraw the

present appeals.

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

17.02.2021 JSU

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