B. Yadagiri, Karimnagar Dist vs K. Lakshma Reddy, Karimnagar Dist ...
2021 Latest Caselaw 1676 Tel

Citation : 2021 Latest Caselaw 1676 Tel
Judgement Date : 18 June, 2021

Telangana High Court

B. Yadagiri, Karimnagar Dist vs K. Lakshma Reddy, Karimnagar Dist ... on 18 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.20



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


                          W.A.No.532 of 2017

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


1.

Learned counsel for the appellant states that he has instructions

not to press the present appeal and the appellant would rather pursue

the civil suit pending in the District Court.

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

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

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

18.06.2021 JSU

Download the LatestLaws.com Mobile App