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Perumalla Ramadevi vs The State Of Telangana
2021 Latest Caselaw 636 Tel

Citation : 2021 Latest Caselaw 636 Tel
Judgement Date : 1 March, 2021

Telangana High Court

Perumalla Ramadevi vs The State Of Telangana on 1 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.35

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

                        W.A.No.370 OF 2019

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

1.

Learned counsel for the appellants states that as the main writ

petition is pending adjudication before the learned Single Judge, the

present appeal may be disposed of with liberty granted to the

petitioners to urge all the pleas available to them, both on facts and

law in the pending writ petition.

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

of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.03.2021 Lrkm

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Perumalla Ramadevi vs The State Of Telangana
2021 Latest Caselaw 636 Tel

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Perumalla Ramadevi vs The State Of Telangana2021 Latest Caselaw 636 Tel

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Perumalla Ramadevi vs The State Of Telangana
2021 Latest Caselaw 636 Tel