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Sri Shaik Maison, vs Rajiv Vidya Mission Ssa,
2021 Latest Caselaw 1667 Tel

Citation : 2021 Latest Caselaw 1667 Tel
Judgement Date : 17 June, 2021

Telangana High Court

Sri Shaik Maison, vs Rajiv Vidya Mission Ssa, on 17 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.21

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

                         W.A.No.138 OF 2018

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

1. Pursuant to the order dated 02.02.2021, learned counsel for the

appellants states that he had contacted his clients, who have informed

him that they have already been reinstated into service and therefore,

they do not want to pursue the present appeal.

2. The appeal is accordingly disposed of as not pressed along with

the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.06.2021 Lrkm

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Sri Shaik Maison, vs Rajiv Vidya Mission Ssa,
2021 Latest Caselaw 1667 Tel

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Sri Shaik Maison, vs Rajiv Vidya Mission Ssa,2021 Latest Caselaw 1667 Tel

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Sri Shaik Maison, vs Rajiv Vidya Mission Ssa,
2021 Latest Caselaw 1667 Tel