M/S Sahasra Infra vs Smt. N. Jamuna Rani
2022 Latest Caselaw 6879 Tel

Citation : 2022 Latest Caselaw 6879 Tel
Judgement Date : 16 December, 2022

Telangana High Court

M/S Sahasra Infra vs Smt. N. Jamuna Rani on 16 December, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                          AND
      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

     CIVIL MISCELLANEOUS APPEAL Nos.175 AND 117 OF 2020

 COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)

      Learned counsel for the appellant seeks permission of this

Court to withdraw the appeals and he has filed letters, dated

08.12.2022

, before the Registry to that effect.

2. In view of the submission made by the learned counsel for

the appellant and the letters, dated 08.12.2022, filed before the

Registry, permission is accorded.

3. Accordingly, the appeals are dismissed as withdrawn.

Miscellaneous Petitions, if any, pending in these appeals

shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 16.12.2022 MD

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