D.Krishna Prasad vs P.Shivasharanappa Patil 4 Others
2021 Latest Caselaw 580 Tel

Citation : 2021 Latest Caselaw 580 Tel
Judgement Date : 24 February, 2021

Telangana High Court

D.Krishna Prasad vs P.Shivasharanappa Patil 4 Others on 24 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.51




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


               CONTEMPT APPEAL No.12 of 2011

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


1.

Learned counsel for the appellant states that in view of the

judgment dated 13.06.2014 passed by the Division Bench in

W.A.No.1086 of 2011, nothing further survives for adjudication in the

present appeal. He therefore, seeks leave to withdraw the same.

2. The present appeal is disposed of as not pressed along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 24.02.2021 lur

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