The State Of Telangana, vs Sri Paripoornananda Swamy,
2021 Latest Caselaw 466 Tel

Citation : 2021 Latest Caselaw 466 Tel
Judgement Date : 17 February, 2021

Telangana High Court

The State Of Telangana, vs Sri Paripoornananda Swamy, on 17 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

16



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


                      WRIT APPEAL No.1150 OF 2018


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


     1.

Learned Additional Advocate General appearing on behalf of

the appellants states that he has instructions to unconditionally

withdraw the present appeal.

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 JSU

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