The State Of Telangana vs Chigurupally Vivek Kumar
2021 Latest Caselaw 474 Tel

Citation : 2021 Latest Caselaw 474 Tel
Judgement Date : 17 February, 2021

Telangana High Court

The State Of Telangana vs Chigurupally Vivek Kumar on 17 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

41 - 44




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


                    WRIT APPEAL Nos.402, 611, 620 and 670 of 2019

          COMMON 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 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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