Md.Imam And 3 Others vs Bommena Rajaiah And 4 Others
2021 Latest Caselaw 1678 Tel

Item No.40



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


                        I.A.Nos.1 and 2 of 2021
                                in/and
                          W.A.No.202 of 2021

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


1.     Learned counsel for the appellants seeks leave of this court to

withdraw the present appeal preferred against an order dated

26.08.2020 in W.P.No.5202 of 2020 filed by the respondent No.1/writ

petitioner, while reserving the right of his clients to file an implead

application and a review application in the captioned writ petition for

seeking review of the impugned order.

2. Leave, as prayed for, is granted and the present appeal and the

interlocutory applications are disposed of as not pressed along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

18.06.2021 vs