State Of Telangana And 3 Others vs A.Shiva Kumar Lal
2021 Latest Caselaw 1598 Tel

Citation : 2021 Latest Caselaw 1598 Tel
Judgement Date : 9 June, 2021

Telangana High Court

State Of Telangana And 3 Others vs A.Shiva Kumar Lal on 9 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.43

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

          I.A.No.1 OF 2020 IN/AND W.A.No.539 OF 2020

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 the Department to file a

review application in W.P.No.6405 of 2019 for seeking review of the

order dated 22.11.2019.

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

interlocutory application are disposed of as not pressed along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 09.06.2021 Lrkm

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