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Podila Srinivas vs P. Aruna
2023 Latest Caselaw 56 Tel

Citation : 2023 Latest Caselaw 56 Tel
Judgement Date : 4 January, 2023

Telangana High Court

Podila Srinivas vs P. Aruna on 4 January, 2023

Bench: G.Anupama Chakravarthy

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

          CRIMINAL REVISION CASE No.237 of 2020

JUDGMENT :

Learned counsel for the revision petitioner seeks permission

of this Court to withdraw the present revision with a liberty to file

petition challenging the impugned order before the appropriate

forum.

2. Permission is accorded.

3. Granting liberty as sought, this Criminal Revision Case is

dismissed as withdrawn.

4. Registry is directed to return the bundle to the counsel for

the revision petitioner.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 04.01.2023 Lk/Smk THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY

CRIMINAL REVISION CASE No.237 of 2020

Date: 04.01.2023

Lk/Smk

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