Nuthalapati Nirmala vs The State Of Telangana And 3 Others
2021 Latest Caselaw 2973 Tel

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



                   WRIT APPEAL No.479 of 2021


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




        Learned    counsel         for    the      appellant         prays   for

withdrawal of the present writ appeal with a liberty to

take appropriate steps in respect of the judgment and

decree dated 04.03.2009 passed in O.S.No.108 of 2008.


        With the aforesaid liberty, the writ appeal stands

disposed of. The miscellaneous applications pending in

this appeal, if any, shall stand closed. There shall be no

order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
25.10.2021

vs