Kunja Ramudu vs The State Of Telangana
2021 Latest Caselaw 736 Tel

Citation : 2021 Latest Caselaw 736 Tel
Judgement Date : 8 March, 2021

Telangana High Court

Kunja Ramudu vs The State Of Telangana on 8 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.4
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                           W.A.No.79 of 2021

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

appropriate legal recourse, if aggrieved by the order dated 05.01.2021

passed by the learned Single Judge in W.P.No.16866 of 2020.

2. The present appeal is accordingly disposed of as not pressed

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

08.03.2021 JSU

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