D. Sammakka Ano. vs Dywo, Setwar, Warangal 2 Ors.
2021 Latest Caselaw 500 Tel

Citation : 2021 Latest Caselaw 500 Tel
Judgement Date : 22 February, 2021

Telangana High Court

D. Sammakka Ano. vs Dywo, Setwar, Warangal 2 Ors. on 22 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

1


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


                            I.A.No.1 of 2021
                                 in/and
                       WRIT APPEAL No.574 of 2013


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


    1.

Learned counsel for the appellants seeks leave to withdraw the

appeal. The present application is also filed to that effect.

2. Leave, as prayed for, is granted. The application is ordered

accordingly, and the appeal is disposed of as not pressed along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

22.02.2021 vs

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