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M/S. Mkr Binny Modem Rice Mill And ... vs State Of Telangana And 4 Others
2022 Latest Caselaw 2311 Tel

Citation : 2022 Latest Caselaw 2311 Tel
Judgement Date : 26 May, 2022

Telangana High Court
M/S. Mkr Binny Modem Rice Mill And ... vs State Of Telangana And 4 Others on 26 May, 2022
Bench: K.Lakshman, P.Madhavi Devi
      THE HONOURABLE SRI JUSTICE K.LAKSHMAN

AND

THE HONOURABLE SMT. JUSTICE P.MADHAVI DEVI

WRIT APPEAL No.347 of 2022

JUDGMENT: (Per Hon'ble Sri Justice K.Lakshman)

After arguing for some time, Sri Pasham Mohith, learned

counsel for the appellants seeks permission of this Court to

withdraw the present writ appeal with a liberty to make a

mention on 06.06.2022 instead of 15.06.2022 before the

Court having roster to hear the very writ petition i.e.,

W.P.No.22763 of 2022 itself.

2. Granting liberty as sought, this Writ Appeal is

dismissed as withdrawn. There shall be no order as to costs.

3. Miscellaneous petitions, if any, pending in this

Writ Appeal, shall stand closed.

_________________________ JUSTICE K.LAKSHMAN

________________________ P.MADHAVI DEVI, J Date: 26.05.2022 KL/SVL

 
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