Kondakalla Rajamani vs The State Of Telangana And 4 Others
2022 Latest Caselaw 354 Tel

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

            I.A.No.1 of 2022 In/And WRIT APPEAL No.41 OF 2022

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

       Learned counsel for the appellant, at the outset, prays for

withdrawal of the present writ appeal and I.A.No.1 of 2022 with a

liberty to the appellant to file appropriate application for grant of

interim relief, as a counter affidavit has been filed in the writ

petition.

       The writ appeal as also I.A.No.1 of 2022 are accordingly

dismissed as withdrawn with the aforesaid liberty.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

31.01.2022

JSU