Smt. Sangeetha Laxmi vs The State Of Telangana
2021 Latest Caselaw 3143 Tel

Citation : 2021 Latest Caselaw 3143 Tel
Judgement Date : 29 October, 2021

Telangana High Court

Smt. Sangeetha Laxmi vs The State Of Telangana on 29 October, 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.569 of 2021

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




      Learned counsel for the appellants prays for withdrawal

of the present writ appeal with liberty to file a review petition.


      Accordingly, the writ appeal is dismissed as withdrawn

with the aforesaid liberty.


      Miscellaneous petitions, if any, pending in this writ

appeal shall also stand dismissed. There shall be no order as

to costs.


                                         __________________________________
                                          SATISH CHANDRA SHARMA, CJ



                                               ______________________________
                                               A. RAJASHEKER REDDY, J
29.10.2021

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