Smt. Saroj Sankla W/O Manik Chand ... vs The Commissioner, Greater ...
2022 Latest Caselaw 1535 Tel

Citation : 2022 Latest Caselaw 1535 Tel
Judgement Date : 25 March, 2022

Telangana High Court

Smt. Saroj Sankla W/O Manik Chand ... vs The Commissioner, Greater ... on 25 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

               WRIT APPEAL Nos.409 & 403 of 2017

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

       Learned counsel for the appellant prays for withdrawal of

the present writ appeals with a liberty to challenge the

proceedings          No.BPS/237/C4/SZ/GHMC/2008-09                           dated

11.03.2010

in accordance with law.

With the aforesaid liberty, the writ appeals stand

dismissed as withdrawn.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

25.03.2022 JSU

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