Dr. Nagendar Kankipati vs Rehabilitation Council Of India ...
2021 Latest Caselaw 476 Tel

Citation : 2021 Latest Caselaw 476 Tel
Judgement Date : 17 February, 2021

Telangana High Court

Dr. Nagendar Kankipati vs Rehabilitation Council Of India ... on 17 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

57

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

                               W.A.No.42 of 2021

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

     1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal, which is directed against an interim order dated

20.11.2020 passed in I.A.No.1 of 2020 in W.P.No.20915 of 2020,

declining to grant any interim relief to him.

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 Lrkm

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