Swetha N. V vs Shri Venkat Phanikumar C.H
2021 Latest Caselaw 719 Tel

Citation : 2021 Latest Caselaw 719 Tel
Judgement Date : 5 March, 2021

Telangana High Court

Swetha N. V vs Shri Venkat Phanikumar C.H on 5 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.12

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


                        F.C.A.No.216 of 2019

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


1.

Learned counsel for the appellant states that she may be

permitted to withdraw the present appeal while reserving the right of

her client to seek her remedies before the Courts in Australia.

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

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.03.2021 lur

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