Solipuram Mallareddy vs The State Of Telangana
2023 Latest Caselaw 1446 Tel

Citation : 2023 Latest Caselaw 1446 Tel
Judgement Date : 28 March, 2023

Telangana High Court

Solipuram Mallareddy vs The State Of Telangana on 28 March, 2023

Bench: Ujjal Bhuyan, N.Tukaramji

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.391 of 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


       Heard Mr. R.S.Sravan Kumar, learned counsel for the

appellants and Mr. M.Roopender, learned Government

Pleader for Home representing respondents No.1 to 6.

2. After hearing the matter at some length, learned

counsel for the appellants seeks leave to withdraw the writ

appeal.

3. Writ appeal is accordingly dismissed on withdrawal.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N. TUKARAMJI, J 28.03.2023 vs

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