Smt. T. Sathi Devi, vs The Government Of Telangana,
2021 Latest Caselaw 1618 Tel

Citation : 2021 Latest Caselaw 1618 Tel
Judgement Date : 11 June, 2021

Telangana High Court

Smt. T. Sathi Devi, vs The Government Of Telangana, on 11 June, 2021

Bench: Hima Kohli, A.Abhishek Reddy

Item No.37
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY


                          W.A.No.929 of 2018

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


1.     Mr. S.S.Prasad, learned Senior Advocate appearing for the

appellant seeks leave to withdraw the present appeal while reserving

the right of his client to approach the respondents to substantiate her

version to claim adjustment of the amounts already paid by her from

out of the amount of Rs.3,68,687/- claimed by the respondent

authorities.

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

disposed of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ A. ABHISHEK REDDY, J

11.06.2021 vs

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