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M.Janardhan Reddy And Another vs The State Of Telangana And 3 Others
2021 Latest Caselaw 785 Tel

Citation : 2021 Latest Caselaw 785 Tel
Judgement Date : 16 March, 2021

Telangana High Court

M.Janardhan Reddy And Another vs The State Of Telangana And 3 Others on 16 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.26

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

                          W.A.No.281 OF 2020

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

1.

Learned counsel for the appellants seeks leave to withdraw the

present appeal while reserving the right of the appellants to approach

the learned Single Judge for seeking waiver of the costs imposed vide

order dated 14.07.2020.

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 16.03.2021 Lrkm

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M.Janardhan Reddy And Another vs The State Of Telangana And 3 Others
2021 Latest Caselaw 785 Tel

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M.Janardhan Reddy And Another vs The State Of Telangana And 3 Others2021 Latest Caselaw 785 Tel

LatestLaws Partner Event : Media

M.Janardhan Reddy And Another vs The State Of Telangana And 3 Others
2021 Latest Caselaw 785 Tel