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D. Madhavi, Nalgonda District 6 ... vs Prl.Secretary, Tribal Welfare, ...
2022 Latest Caselaw 6789 Tel

Citation : 2022 Latest Caselaw 6789 Tel
Judgement Date : 13 December, 2022

Telangana High Court

D. Madhavi, Nalgonda District 6 ... vs Prl.Secretary, Tribal Welfare, ... on 13 December, 2022

Bench: Abhinand Kumar Shavili, Namavarapu Rajeshwar Rao

      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

Writ Appeal No.1838 of 2013

JUDGMENT : (Per Hon'ble Justice Abhinand Kumar Shavili) Learned counsel for the appellants seeks permission

of this Court to withdraw the appeal with liberty to pursue

the Writ Petition which is pending before this Court, viz.

Writ Petition No.19606 of 2013.

2. In view of the same, the Writ Appeal is dismissed as

withdrawn with the aforesaid liberty. No costs.

3. As a sequel, miscellaneous applications pending if

any in this Writ Appeal, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J

Date : 13.12.2022 Ndr

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