K. Krishnaiah vs The State Of Telangana
2022 Latest Caselaw 5579 Tel

  THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

                WRIT PETITION No.13733 of 2022
ORDER:

After arguing the matter for some time and in view of the

judgment of a Division Bench of this Court in C.R.P.No.2338 of

2018, dated 05.11.2018, learned counsel for the petitioner seeks

permission of this Court to withdraw the writ petition with liberty to

avail the remedy of appeal under Section 70 of the Telangana Chit

Funds and Lotteries Act, 1982. In case, if the petitioner intends to

avail the remedy of appeal, he shall approach the appellate

authority within a period of two weeks from today and on filing of

the said appeal, within time stipulated above, the appellate

authority is at liberty to dispose of the same, in accordance with

law, without any reference to the delay in filing the appeal

2. With the above observation, the Writ Petition is

dismissed as withdrawn granting liberty as sought for by the

petitioner. The interim order passed in this writ petition shall stand

vacated.

Miscellaneous Petitions, if any, pending in this writ petition

shall stand closed. No costs.

____________________________________ MUMMINENI SUDHEER KUMAR, J Date:01.11.2022 YVL

THE HON'BLE SRI JUSTICE MUMMINENI SUDHEER KUMAR

WRIT PETITION No.13733 of 2022

Date:01.11.2022 YVL