The Project Director And Another vs B.Ramana Reddy
2021 Latest Caselaw 103 Tel

Citation : 2021 Latest Caselaw 103 Tel
Judgement Date : 19 January, 2021

Telangana High Court

The Project Director And Another vs B.Ramana Reddy 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.585 of 2019
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.    After addressing the arguments at some length, learned counsel

for the appellants fairly states that he may be permitted to withdraw

the present appeal while exercising the right of the appellants to

proceed against the respondent (petitioner in W.P.No.40988 of 2018),

after affording him an opportunity of hearing upon initiating

disciplinary action against him, as contemplated in law.

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

of along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 19.01.2021 Lrkm/Lur/pln

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