Mrs. Seema Sumaiya vs The State Of Telangana
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Telangana High Court

Mrs. Seema Sumaiya vs The State Of Telangana on 1 October, 2024

        THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
                                        AND
           THE HON'BLE SRI JUSTICE J.SREENIVAS RAO
                          Writ Appeal No.1150 of 2024
JUDGMENT:

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

Mr. Mirza Nisar Ahmed Baig, learned counsel for

the appellant.

Mr. K.Shanthan Rao, learned Assistant Government

Pleader for Higher Education appears for respondent

No.1.

Mr. Ch.Jagannatha Rao, learned Standing Counsel

for Osmania University appears for respondents No.2

to 4.

2. This intra court appeal emanates from order

dated 03.09.2024, passed by a learned Single Judge, by

which the writ petition preferred by the appellant viz.,

W.P.No.24125 of 2024 has been disposed of with liberty ::2::

to the appellant to assail the order dated 19.08.2024,

passed by the Malpractice Committee, if so advised.

3. Learned counsel for the appellant submits that the

appellant has cited a decision rendered by the composite

High Court of Andhra Pradesh in A.Ramakoteswara

Rao v. The Vice-Chancellore, Nagarjuna University 1.

However, the learned Single Judge, while disposing of the

writ petition has not taken note of the same. He,

therefore, seeks leave of this Court to withdraw the writ

appeal with liberty to the appellant (writ petitioner) to file

an application seeking review of the order

dated 03.09.2024, passed by the learned Single Judge in

W.P.No.24125 of 2024.

4. Accordingly, the Writ Appeal is disposed of in terms

of liberty as prayed for. No costs.

AIR 1991 AP 71 ::3::

As a sequel, miscellaneous petitions, pending if any,

stand closed.

__________________ ALOK ARADHE, CJ

___________________ J.SREENIVAS RAO, J Date: 01.10.2024

Note:

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