The Commissioner Of Intermediate ... vs M. Ramakrishnaiah
2021 Latest Caselaw 117 Tel

Citation : 2021 Latest Caselaw 117 Tel
Judgement Date : 20 January, 2021

Telangana High Court

The Commissioner Of Intermediate ... vs M. Ramakrishnaiah on 20 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


                      I.As.No.1 AND 2 OF 2020
                               IN/AND
                  WRIT APPEAL No.122 of 2020


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


1.

Learned counsel for the appellants seeks leave to withdraw the

present appeal on the ground that the impugned order passed by the

learned Single Judge has already been implemented.

2. In view of the submission made hereinabove, the present appeal

and I.As.No.1 and 2 of 2020 are disposed of as not pressed along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

20.01.2021 vs/jsu

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