Ramulu Punnam, vs State Of Teleangana
2022 Latest Caselaw 1458 Tel

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



                WRIT APPEAL No.1208 of 2018

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


       The present writ appeal is arising out of an order

dated 12.07.2018 passed by the learned Single Judge in

I.A.No.1 of 2018 in W.P.No.22907 of 2018.

       The facts of the case reveal that the respondents No.5

and 6/writ petitioners came up before this Court with a

prayer for issuance of an appropriate direction to the

respondents No.2 to 4 to permit the respondents No.5 and

6/writ petitioners to withdraw the ex gratia amount and an

interim order was passed in the year 2018. Against the

said interim order, the present writ appeal has been filed.

The fact remains that the writ petition is still pending

and therefore, this Court does not find any reason to

interfere with the interim order. The appellant/respondent

No.5 shall certainly be free to file an appropriate

application before the learned Single Judge for vacating the

interim order.

The matter is of the year 2018 and therefore, the writ

appeal is disposed of with a request to the learned Single

Judge to decide the writ petition itself at an early date.

Office is directed to list W.P.No.22907 of 2018 before

the learned Single Judge having roster on 31.03.2022, on

which date the parties shall appear before the learned

Single Judge.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

24.03.2022 vs