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Pokala Chitti vs Pokala Bhaskar
2021 Latest Caselaw 735 Tel

Citation : 2021 Latest Caselaw 735 Tel
Judgement Date : 8 March, 2021

Telangana High Court
Pokala Chitti vs Pokala Bhaskar on 8 March, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.44


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

                       F.C.A.No.273 OF 2012

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

1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal.

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 08.03.2021 Lrkm

 
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