Mudavath Tharya vs The State Of Telangana,
2022 Latest Caselaw 71 Tel

Citation : 2022 Latest Caselaw 71 Tel
Judgement Date : 6 January, 2022

Telangana High Court

Mudavath Tharya vs The State Of Telangana, on 6 January, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

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

                             W.A.No.242 of 2019

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



      Learned counsel for the appellant prays for withdrawal of the

present writ appeal.

      The writ appeal is accordingly dismissed as withdrawn.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                       ________________________
                                                        SATISH CHANDRA SHARMA, CJ




                                                         _______________________
                                                          ABHINAND KUMAR SHAVILI, J

06.01.2022

JSU

Download the LatestLaws.com Mobile App