Mohd A. Parvez vs Telangana State Wakf Board
2023 Latest Caselaw 4068 Tel

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


                   WRIT APPEAL No.960 of 2023

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


       Ms. Mohammadi Hafsa, learned counsel representing

Mr. Mohammad Adnan, learned counsel for the appellant.

       Mr. Abu Akram, learned Standing Counsel for the

Telangana State Wakf Board.


2.     Learned counsel for the appellant seeks leave of this

Court to withdraw the writ appeal.


3.     The      writ     appeal      is    accordingly      dismissed   as

withdrawn.


       Miscellaneous applications pending, if any, shall

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



                                     ______________________________________
                                              ALOK ARADHE, CJ



                                     ______________________________________
                                           N.V.SHRAVAN KUMAR, J
16.11.2023

vs