Gujjula Padma vs Gujjula Padma And 6 Others
2021 Latest Caselaw 2010 Tel

Item No.6



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


                          W.A.No.238 of 2021

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


1.     Learned counsel for the appellant (respondent No.5 in

W.P.No.5821 of 2018 filed by the private respondents No.1 to 3/writ

petitioners) seeks leave to withdraw the present appeal directed

against the order dated 17.03.2021 passed by the learned Single Judge

in W.P.No.5821 of 2018, while reserving the right of his client to

pursue her remedy in the civil suit already instituted against the

respondents No.1 to 3/writ petitioners, registered as O.S.No.37 of

2015 pending on the file of the learned District Judge at Karimnagar.

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

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

05.07.2021 JSU