Athota Venugopal Rao vs The State Of Telangana And 4 Others
2021 Latest Caselaw 2069 Tel

Citation : 2021 Latest Caselaw 2069 Tel
Judgement Date : 12 July, 2021

Telangana High Court

Athota Venugopal Rao vs The State Of Telangana And 4 Others on 12 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.29



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


                          W.A.No.253 of 2021

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


1.

Learned counsel for the appellants seeks leave to withdraw the

present appeal while reserving the right of his clients to approach the

authorities with a representation aggrieved by the orders passed.

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 12.07.2021 JSU

Download the LatestLaws.com Mobile App