B. Udaya Lakshmi vs The State Of Telangana
2021 Latest Caselaw 1621 Tel

Item No.6



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


                          W.A.No.143 of 2020

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


1.

After addressing arguments at some length assailing the order

dated 01.10.2019 passed by the learned Single Judge dismissing

W.P.No.8271 of 2018 filed by the appellant and declining to grant any

relief of interest payable on the pensionery benefits released in her

favour, learned counsel for the appellant seeks leave to withdraw the

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

authorities to claim payment of interest for the period prior to

06.06.2016.

2. Without commenting on the merits/demerits of such a claim,

the present appeal is disposed of as not pressed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

11.06.2021 JSU