M/S Siri Constructions, vs Park Avenue Welfare Association,
2022 Latest Caselaw 1430 Tel

Citation : 2022 Latest Caselaw 1430 Tel
Judgement Date : 23 March, 2022

Telangana High Court

M/S Siri Constructions, vs Park Avenue Welfare Association, on 23 March, 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

                       I.A.Nos.1 and 2 of 2018
                               IN/AND
                    WRIT APPEAL No.888 OF 2018

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

       Learned counsel for the appellants prays for withdrawal of

the present writ appeal as well as the interlocutory applications.

       The writ appeal and the interlocutory applications are

accordingly dismissed as withdrawn.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

23.03.2022

JSU

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