Smt. P.Chennamma vs The State Of Telangana And 2 Others
2021 Latest Caselaw 524 Tel

Citation : 2021 Latest Caselaw 524 Tel
Judgement Date : 23 February, 2021

Telangana High Court

Smt. P.Chennamma vs The State Of Telangana And 2 Others on 23 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.7

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

                         W.A No.186 of 2020

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

       At the request of learned counsel for the appellant, who states

that the appellant wants to withdraw the present appeal, the same is

disposed of as not pressed along with the pending applications, if any.



                                                  _________________
                                                   HIMA KOHLI, CJ



                                           ______________________
                                            B.VIJAYSEN REDDY, J
23.02.2021

Lrkm

Download the LatestLaws.com Mobile App