Dr. B. Neeraja Prabhakar vs The State Of Telangana
2025 Latest Caselaw 4549 Tel

Telangana High Court

Dr. B. Neeraja Prabhakar vs The State Of Telangana on 4 April, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                          W.A.No.378 of 2025

JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri B.S. Prasad, learned Senior Counsel represents

Pearl Law Associates, for the appellant and Sri S. Rahul

Reddy, learned Special Government Pleader attached to the

office of learned Additional Advocate General, for respondent

Nos.1 to 3.

2. Learned counsel for the parties agreed that this Writ

Appeal may be disposed of by requesting the learned Single

Judge to consider the interim prayer sought for by the

appellant in the writ petition on 09.04.2025, the day when it

is listed before the learned Single Judge.

3. In view of consensus arrived at, this Writ Appeal is

disposed of by requesting the learned Single Judge to

consider the interim prayer sought for by the appellant in

the writ petition on the next date of hearing. It is made clear

that this Court has not expressed any opinion on merits of

the case. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 04.04.2025 Myk/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Date: 04.04.2025

myk/tsr