M.A. Qayum vs The State Of Telangana
2021 Latest Caselaw 2038 Tel

Citation : 2021 Latest Caselaw 2038 Tel
Judgement Date : 7 July, 2021

Telangana High Court

M.A. Qayum vs The State Of Telangana on 7 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.33



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


                          W.A. No.267 of 2021

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


1.

After addressing arguments at some length, assailing the order

dated 12.03.2021 passed by the learned Single Judge dismissing the

second writ petition filed by the appellant based on the same cause of

action, learned counsel for the appellant states that he may be

permitted to withdraw the present appeal.

2. Leave, as prayed for, is granted. The appeal is permitted to be

withdrawn.

3. The present appeal is accordingly dismissed as withdrawn along

with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

07.07.2021 KTL