Smt.Kalal Shobha Rani vs Chilukuri Srinivas Reddy
2023 Latest Caselaw 3543 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                        AND
     THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

                 WRIT APPEAL No.1040 OF 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

       Mr. S. Rahul Reddy, learned counsel for the appellants.

       Mr. Vedula Srinivas, learned Senior Counsel for

respondent Nos.1 to 3.

Mr. T.Srikanth Reddy, learned Government Pleader for

Revenue for respondent Nos.4 to 7.

2. This appeal has been filed by respondent Nos.5 to 8 in

the writ petition being aggrieved by the ex parte order dated

01.09.2023 passed by a learned Single Judge in W.P.No.24276

of 2023.

3. After arguing the matter to some length, learned counsel

for the appellants seeks leave of this Court to withdraw the

appeal with liberty to file an application seeking vacation of

the aforesaid ad interim order dated 01.09.2023.

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4. Accordingly, the writ appeal is disposed of with liberty

as aforesaid. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any, stand

closed.

__________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J Date:02.11.2023 Lrkm