Mohd Zahed Hussain vs The State Of Telangana And 6 Others
2021 Latest Caselaw 2011 Tel

Item No.9



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


                          W.A.No.246 of 2021

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


1.     After addressing arguments for some time against the order

dated 07.04.2021 passed by the learned Single Judge in W.P.No.8611

of 2021, learned counsel for the appellant/writ petitioner seeks leave

to withdraw the present appeal while reserving the right of his client to

seek appropriate remedies against the private respondents either by

amending the suit already instituted by him and pending before the

trial court, or by filing a fresh suit against them, as may be advised.

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