Mrs.Syed Nusrath Ara vs Mohd Wajid Ali
2021 Latest Caselaw 1668 Tel

Citation : 2021 Latest Caselaw 1668 Tel
Judgement Date : 17 June, 2021

Telangana High Court

Mrs.Syed Nusrath Ara vs Mohd Wajid Ali on 17 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.47



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


                          F.C.A.No.73 of 2009

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


1.

Learned counsel for the appellant submits that pursuant to the

last order, he has been able to contact his client and has instructions to

withdraw the present appeal.

2. The present 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 JSU

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