Guduri Sridhar Raju vs Col.Retd Name Ranga Rao And 3 ...
2021 Latest Caselaw 3025 Tel

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



                         WRIT APPEAL No.283 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, as the same is not

maintainable keeping in view the judgment delivered by

the Supreme Court in Ram Kishan Fauji v. State of

Haryana1.


          The     writ     appeal       is    accordingly          dismissed      as

withdrawn with liberty to approach the Supreme Court.

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
26.10.2021

vs

(2017) 5 SCC 533