Ganeboina Kannaiah vs The State Of Telangana
2022 Latest Caselaw 795 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                        I.A.No.2 of 2021
                              AND
                   WRIT APPEAL No.72 of 2022

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




      Learned counsel prays for withdrawal of the present writ

appeal as well as I.A.No.2 of 2021 with a liberty to file an

appropriate application in the pending civil suit i.e., O.S.No.76 of

2013. Learned counsel has fairly stated before this Court that the

order passed by the leaned Single Judge may come in his way in

respect of the civil suit, which is pending between the parties.


      Resultantly, I.A.No.2 of 2021 as well as the writ appeal stand

dismissed as withdrawn.       However, it is clarified that the order

passed by the leaned Single Judge will not come in the way of the

petitioner so far as the civil suit is concerned.               The civil suit is

directed to be decided based upon the evidence adduced by the

parties.


      Miscellaneous petitions, if any, shall stand closed.                      There

shall be no order as to costs.


                                     __________________________________
                                      SATISH CHANDRA SHARMA, CJ



                                       ________________________________
                                       ABHINAND KUMAR SHAVILI, J
18.02.2022

ES