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Vaishnavi Constructions vs Sri Raghavendra Constructions,
2021 Latest Caselaw 1576 Tel

Citation : 2021 Latest Caselaw 1576 Tel
Judgement Date : 7 June, 2021

Telangana High Court
Vaishnavi Constructions vs Sri Raghavendra Constructions, on 7 June, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.23

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

                          W.A.No.44 OF 2021

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

1.

Learned counsel for the appellant states that he may be

permitted to withdraw the present appeal as not pressed.

2. Leave, as prayed for, is granted. The present appeal is

dismissed as withdrawn along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 07.06.2021 Lrkm

 
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