Malka Nagesh vs The State Of Telangana And 5 Others
2021 Latest Caselaw 1664 Tel

Item No.1

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

                          W.A.No.9 OF 2021

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

1.

The appeal is listed for dismissal today for the reason that for

two running dates none had appeared on behalf of the appellants.

Today, learned counsel for the appellants logs into the hearing and

offers frivolous excuses for his absence on earlier dates. While

cautioning learned counsel for the appellants to be more careful in the

future, the appeal is taken up for admission.

2. The appellant is aggrieved by the order of status quo dated

15.12.2020 passed by the learned Single Judge in W.P.No.19839 of

2020. Learned counsel for the appellants states that as the facts of the

instant case were similar to the facts of W.P.No.17437 of 2020 where,

an order was passed on 06.10.2020 disposing of the writ petition filed

by the petitioner therein, instead of passing any interim orders, the

learned Single Judge ought to have disposed of the writ petition filed

by the appellants on the very same lines.

3. We are of the opinion that the present appeal as filed is not

maintainable, that too in respect of an interim order of status quo

passed by the learned Single Judge.

4. At this stage, learned counsel for the appellants seeks leave to

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

move an appropriate application in the writ proceedings for seeking

disposal of the writ petition in terms of an order dated 06.10.2020

passed in W.P.No.17437 of 2020.

5. Leave, as prayed for, is granted. The present appeal is disposed

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

made clear that this court has not made any observations on the merits

of the case. It is left open to the appellants/writ petitioners to

persuade the learned Single Judge to pass a similar order, as was

passed in the captioned writ petition.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

17.06.2021 Lrkm/pln