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Bandari Vasumathi vs The State Of Telangana
2023 Latest Caselaw 879 Tel

Citation : 2023 Latest Caselaw 879 Tel
Judgement Date : 21 February, 2023

Telangana High Court
Bandari Vasumathi vs The State Of Telangana on 21 February, 2023
Bench: Abhinand Kumar Shavili, Pulla Karthik
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

WRIT APPEAL Nos.855 AND 866 OF 2022

COMMON JUDGMENT: (per AKS,J)

Learned counsel for the appellants seek permission of

this Court to withdraw the appeals with a liberty to the

appellants to pursue the remedies available under law.

2. Permission is accorded.

3. Granting liberty as sought for, the Writ Appeals are

dismissed as withdrawn.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

Miscellaneous Petitions, if any, pending in these Writ

Appeals shall stand closed.

___________________________ ABHINAND KUMAR SHAVILI, J

_________________ PULLA KARTHIK, J Date: 21-02-2023.

MD

 
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