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Aluri Mogulaiah vs The State Of Telangana, And 3 ...
2023 Latest Caselaw 830 Tel

Citation : 2023 Latest Caselaw 830 Tel
Judgement Date : 17 February, 2023

Telangana High Court
Aluri Mogulaiah vs The State Of Telangana, And 3 ... on 17 February, 2023
Bench: G.Anupama Chakravarthy
  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

             CRIMINAL APPEAL No.743 of 2019

JUDGMENT :

Basing on the letter dated 09.02.2023 addressed by the

learned counsel for the appellant to the Registrar (Judicial),

High Court for the State of Telangana, the matter is posted

today under the caption "for withdrawal". The said letter

discloses that on 06.02.2023 party/appellant instructed the

counsel to withdraw the present appeal as they entered into

compromise before the Lok Adalat and intend to withdraw the

appeal. Therefore, seeks permission to withdraw the criminal

appeal.

In view of the above, this criminal appeal is dismissed as

withdrawn.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 17.02.2023

Smk

 
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