Md Sirajuddin vs Mohd Saleemuddin
2021 Latest Caselaw 1781 Tel

Item No.6



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


                           W.A.No.250 of 2021

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


1.

Learned counsel for the appellants seeks leave to withdraw the

present appeal, as he submits that aggrieved by the impugned order

dated 07.04.2021 in W.P.No.15290 of 2011, his clients have filed a

review petition which is pending consideration before the concerned

court.

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

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

reserving the right of the appellants to approach the court in the event

they do not succeed in the review petition.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

22.06.2021 JSU