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P. Narayana Reddy vs The Assistant Commissioner
2022 Latest Caselaw 6920 Tel

Citation : 2022 Latest Caselaw 6920 Tel
Judgement Date : 20 December, 2022

Telangana High Court

P. Narayana Reddy vs The Assistant Commissioner on 20 December, 2022

Bench: A.Venkateshwara Reddy

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

    CIVIL MISCELLANEOUS APPEAL No.333 of 2020

JUDGMENT:

Heard learned counsel for the appellants. On instructions

it is submitted that he may be permitted to withdraw the Civil

Miscellaneous Appeal. Prayer made is considered and permitted

to withdraw the Civil Miscellaneous Appeal. Accordingly, Civil

Miscellaneous Appeal is disposed of as withdrawn. However, in

the circumstances of the case, there shall be no orders as to the

costs. As a sequel, miscellaneous applications, if any pending,

shall stands closed.

________________________________ A.VENKATESHWARA REDDY, J

20-12-2022 SA

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