Securities And Exchange Board Of ... vs Sri Krishna Naik,
2021 Latest Caselaw 2944 Tel

Citation : 2021 Latest Caselaw 2944 Tel
Judgement Date : 22 October, 2021

Telangana High Court

Securities And Exchange Board Of ... vs Sri Krishna Naik, on 22 October, 2021

Bench: Satish Chandra Sharma, Ujjal Bhuyan

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
             THE HON'BLE SRI JUSTICE UJJAL BHUYAN


                     WRIT APPEAL No.246 of 2020

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




      Learned counsel for the appellant prays to withdraw the

present Writ Appeal as the same is not maintainable with liberty to

take recourse to the other remedies available under law.

      The Writ Appeal is dismissed as withdrawn with the

aforesaid liberty.

      Pending miscellaneous petitions, if any, shall also stand

dismissed. There shall be no order as to costs.



                                          __________________________________
                                           SATISH CHANDRA SHARMA, CJ



                                                ______________________________
                                                     UJJAL BHUYAN, J
22.10.2021

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