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The Telangana State Wakf Board vs Anjuman Khadimul Muslimeen
2021 Latest Caselaw 1540 Tel

Citation : 2021 Latest Caselaw 1540 Tel
Judgement Date : 2 June, 2021

Telangana High Court
The Telangana State Wakf Board vs Anjuman Khadimul Muslimeen on 2 June, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.26

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

                         W.A.No.548 OF 2020

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

1.

Mr. Abu Akram, learned counsel for the appellant seeks leave

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

to move a vacate stay application for seeking vacation of the

impugned order dated 26.11.2020 passed in I.A.No.1 of 2020 in

W.P.No.20179 of 2020.

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

02.06.2021 Lrkm

 
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