Gurram Balakrishna vs The State Of Telangana
2021 Latest Caselaw 2054 Tel

Item No.9


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


                   WRIT APPEAL No.280 of 2021

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


1.

After addressing arguments at some length assailing the order

dated 31.03.2021 passed by the learned Single Judge dismissing the

W.P.No.7810 of 2021 filed by the appellants, learned counsel for the

appellants states that he may be permitted to withdraw the appeal

while reserving the right of his clients to seek their civil remedies for

resolution of the issues raised in the writ petition.

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

not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

08.7.2021 dr