Sri. N.V.V.S. Keshava Rao vs The State Of Telangana
2023 Latest Caselaw 3894 Tel

  THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                             AND

   THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR


              WRIT APPEAL No.1062 of 2023


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


      Ms.   E.Karunasri,     learned    counsel    representing

Mr. B.Krishna Kumar, learned counsel for the appellant.

      Mr.   Kakara    Venkata    Rao,   learned    counsel   for

respondent No.6.

2. Learned counsel for the appellant after arguing

the matter to some extent seeks leave of this Court to

withdraw the appeal with the liberty to take recourse to

such remedy as may be available to the appellant in law.

3. In view of aforesaid submission, the Writ Appeal

is dismissed as withdrawn with liberty as aforesaid. There

shall be no order as to costs.

::2::

Miscellaneous applications, if any pending, shall

stand closed.

_______________________________ ALOK ARADHE, CJ

_______________________________ N.V.SHRAVAN KUMAR, J

Date: 14.11.2023 KL