M. Srinivasa Raju, Hyd. vs Chief Secy. 3 Others
2021 Latest Caselaw 792 Tel

Citation : 2021 Latest Caselaw 792 Tel
Judgement Date : 16 March, 2021

Telangana High Court

M. Srinivasa Raju, Hyd. vs Chief Secy. 3 Others on 16 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.42

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


                     WRIT APPEAL No.1819 of 2008

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 approach the

Supreme Court for appropriate relief against the order

dated 18.12.2008 passed by the learned Single Judge in

W.P.No.19422 of 2008.

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 lur

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