Akkenpally Ravindher vs State Of Telangana
2021 Latest Caselaw 1772 Tel

Citation : 2021 Latest Caselaw 1772 Tel
Judgement Date : 21 June, 2021

Telangana High Court

Akkenpally Ravindher vs State Of Telangana on 21 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.26



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


                          W.A.No.176 of 2021

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


1.

Learned counsel for the appellant states that he has instructions

to withdraw the present appeal, as the vehicle in question has been

released in favour of the appellant.

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

21.06.2021 JSU

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