Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Noor Parveen, vs The State Of Telangana, Rep By Its ...
2021 Latest Caselaw 600 Tel

Citation : 2021 Latest Caselaw 600 Tel
Judgement Date : 25 February, 2021

Telangana High Court

Noor Parveen, vs The State Of Telangana, Rep By Its ... on 25 February, 2021

Bench: K.Lakshman

      THE HONOURABLE SRI JUSTICE K. LAKSHMAN

              WRIT0 PETITION No.5586 OF 2016

ORDER:

Sri V.Venkata Mayur, learned counsel for the petitioner

would submit that the trial Court has acquitted the accused

and the petitioner is intending to file an Appeal against the said

judgment seeking leave of the Court.

In view of the said submission, this Writ Petition is closed

granting liberty as sought for.

Miscellaneous Petitions, pending if any, shall also stand

dismissed.

__________________ K. LAKSHMAN, J Date: 25.02.2021 dv

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs