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P. Laxmi Rajaiah vs The State Of Telangana
2021 Latest Caselaw 522 Tel

Citation : 2021 Latest Caselaw 522 Tel
Judgement Date : 23 February, 2021

Telangana High Court

P. Laxmi Rajaiah vs The State Of Telangana on 23 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.5

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

                         W.A No.92 of 2020

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

1.

Learned counsel for the appellant seeks leave to 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 23.02.2021 Lrkm

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P. Laxmi Rajaiah vs The State Of Telangana
2021 Latest Caselaw 522 Tel

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P. Laxmi Rajaiah vs The State Of Telangana2021 Latest Caselaw 522 Tel

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P. Laxmi Rajaiah vs The State Of Telangana
2021 Latest Caselaw 522 Tel