V. Suryanarayana, Hyderabad vs The Special Shief Secretary, ...
2022 Latest Caselaw 135 Tel

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

                                 W.A.No.671 of 2011

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

        Learned counsel for the appellant is fair enough in making a

prayer before this Court for withdrawal of the writ appeal with a

liberty to raise the issue of sanction before the trial Court.

        The writ appeal is dismissed as withdrawn with the aforesaid

liberty.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                       ________________________
                                                        SATISH CHANDRA SHARMA, CJ




                                                         _______________________
                                                         ABHINAND KUMAR SHAVILI, J

18.01.2022

JSU