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Kalluri Yadagiri S/O Ramulu, vs The Commissioner Of Endowments,
2021 Latest Caselaw 2074 Tel

Citation : 2021 Latest Caselaw 2074 Tel
Judgement Date : 12 July, 2021

Telangana High Court

Kalluri Yadagiri S/O Ramulu, vs The Commissioner Of Endowments, on 12 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.22

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

                         W.A.No.280 OF 2016

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

1.

On the last date of hearing, we have requested learned counsel

for the appellants to obtain instructions from his clients on pressing

the present appeal on merits, in the light of the observations recorded

in the impugned order.

2. Today, learned counsel for the appellants states that he may be

permitted to withdraw the present appeal.

3. 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 Lrkm

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Kalluri Yadagiri S/O Ramulu, vs The Commissioner Of Endowments,
2021 Latest Caselaw 2074 Tel

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Kalluri Yadagiri S/O Ramulu, vs The Commissioner Of Endowments,2021 Latest Caselaw 2074 Tel

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Kalluri Yadagiri S/O Ramulu, vs The Commissioner Of Endowments,
2021 Latest Caselaw 2074 Tel