Mr. Mohammed Anees Ahmed vs The State Of Telangana
2023 Latest Caselaw 3469 Tel

          THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR Writ Appeal No.1030 of 2023 JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. Md. Nawaz Hyder Ali, learned counsel represents

M/s. Pillix Law Firm for the appellant.

2. This intra court appeal has been filed against the order

dated 02.08.2023, passed by a learned Single Judge, by which the

writ petition viz., W.P.No.9008 of 2023, preferred by the appellant,

has been dismissed.

3. After arguing the matter to some extent, learned counsel for

the appellant seeks leave of this Court to withdraw the appeal with

liberty to take recourse to such remedy, as may be available to him

in law.

4. Needless to state that in case the appellant takes recourse to

the remedy available to him in law, the observations made by

learned Single Judge shall not be an impediment to the right of the

appellant in prosecuting the remedy in accordance with law.

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5. Accordingly, the Writ Appeal is disposed of. No costs.

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

closed.

__________________ ALOK ARADHE, CJ

_______________________ N.V.SHRAVAN KUMAR, J Date: 31.10.2023 LUR