M. Srinivas Reddy vs Indian Overseas Bank
2021 Latest Caselaw 2606 Tel

Citation : 2021 Latest Caselaw 2606 Tel
Judgement Date : 15 September, 2021

Telangana High Court

M. Srinivas Reddy vs Indian Overseas Bank on 15 September, 2021

Bench: A.Rajasheker Reddy, G Sri Devi

           HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                            AND
                HON'BLE JUSTICE G.SRI DEVI

                Writ Petition No.15520 OF 2020

JUDGMENT:(per Hon'ble Sri Justice A.Rajasheker Reddy)

      Sri    E.Madan   Mohan     Rao,   learned    Senior   Counsel

representing the respondent Bank submits that the impugned

notice 28.08.2020 was issued with some defects.

Learned counsel for the petitioner seeks permission of this

Court to withdraw the writ petition.

Permission is accorded and the writ petition is dismissed

as withdrawn. Interim order granted on 17.09.2020 shall stands

vacated.

There shall be no order as to costs. As a sequel thereto,

miscellaneous petitions, if any, pending in this Writ Petition, shall

stand closed.

_________________________ A.RAJASHEKER REDDY, J

______________ G. SRI DEVI, J Date:15.09.2021 tk/kvs HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE JUSTICE G.SRI DEVI

Writ Petition No.15520 OF 2020