Mohd Khaleel vs The Telangana State Dairy ...
2021 Latest Caselaw 2105 Tel

Citation : 2021 Latest Caselaw 2105 Tel
Judgement Date : 14 July, 2021

Telangana High Court

Mohd Khaleel vs The Telangana State Dairy ... on 14 July, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.41

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

                         W.A. No.156 of 2021

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

1.    Learned counsel for the appellant states that in view of the order

dated 28.05.2021 passed by the respondent No.1, a copy whereof has

been placed on record, he may be granted leave to withdraw the

present appeal while reserving the right of his client to assail the said

order by seeking appropriate legal recourse.

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 14.07.2021 KTL

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