Kadari Ailaiah vs Subhash Lekhraj Gupta Subhash ...
2021 Latest Caselaw 1029 Tel

Citation : 2021 Latest Caselaw 1029 Tel
Judgement Date : 30 March, 2021

Telangana High Court

Kadari Ailaiah vs Subhash Lekhraj Gupta Subhash ... on 30 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.45

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

       I.A.Nos.1, 2 & 3 OF 2021 IN/AND W.A.No.109 OF 2021

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

1.     Learned counsel for the appellant seeks leave to withdraw the

present appeal while reserving the right of his client to seek

independent legal recourse against the private respondents No.1 to 5.

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

I.A.Nos.1, 2 and 3 of 2021 are accordingly disposed of as not pressed

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.03.2021 Lrkm

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