The State Of Telangana vs Eluri Srinivasa Rao
2021 Latest Caselaw 166 Tel

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


                           WRIT APPEAL No.19 of 2021


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


1.

On the first call, the matter was passed over to enable learned

Government Pleader appearing for the appellants to obtain

instructions from the Department. On the second call, learned

Government Pleader fairly submits that he may be permitted to

withdraw the present appeal.

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

along with the pending applications.

_________________________ HIMA KOHLI, CJ

__________________________ B. VIJAYSEN REDDY, J 25.01.2021.

msr/rrb HC,J & BVR,J

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

WRIT APPEAL No.19 of 2021

25.01.2021 Msr/RRB