Dr.K.Pratap Reddy vs The State Of Telangana And 4 Others
2021 Latest Caselaw 2056 Tel

Item No.33

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

                          W.A.No.278 OF 2021

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

1.

The present appeal is directed against an innocuous order

passed by the learned Single Judge issuing notice on a stay application

moved by the appellant/writ petitioner in W.P.No.14318 of 2021.

2. Mr. A.Venkatesh, learned counsel for the appellant seeks leave

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

to pursue the stay application pending before the learned Single

Judge.

3. In view of the submission made hereinabove, the present appeal

is disposed of as not pressed along with the pending applications,

if any.

` _________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 08.07.2021 Lrkm