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Bandari Rajaiah vs The State Of Telangana
2021 Latest Caselaw 101 Tel

Citation : 2021 Latest Caselaw 101 Tel
Judgement Date : 19 January, 2021

Telangana High Court

Bandari Rajaiah vs The State Of Telangana on 19 January, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                        AND
     THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          W.A.No.17 of 2021
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

After addressing arguments at some length, learned counsel for

the appellant states that he may be permitted to withdraw the present

appeal while reserving the right of the appellant to approach the civil

court for appropriate relief, as was prayed for in W.P.No.19873 of

2020.

2. Leave, as prayed for, is granted. The present appeal is

dismissed as withdrawn along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

19.01.2021 Lrkm/Lur/rkb

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Bandari Rajaiah vs The State Of Telangana
2021 Latest Caselaw 101 Tel

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Bandari Rajaiah vs The State Of Telangana
2021 Latest Caselaw 101 Tel