Regatte Srinivas Reddy vs The State Of Telangana
2021 Latest Caselaw 3258 Tel

Citation : 2021 Latest Caselaw 3258 Tel
Judgement Date : 5 November, 2021

Telangana High Court

Regatte Srinivas Reddy vs The State Of Telangana on 5 November, 2021

Bench: Satish Chandra Sharma, A.Rajasheker Reddy

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                    Writ Appeal No.136 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellant, after arguing for

some time, prays for withdrawal of the writ appeal with

liberty to the appellant to file a review, as he was not

aware of the resumption proceedings.


        The writ appeal is dismissed as withdrawn with the

aforesaid liberty. The miscellaneous applications pending

in this writ appeal, if any, shall stand closed. There shall

be no order as to costs.



                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
05.11.2021

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