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Union Of India, Secunderabad vs P Raju, Warangal Dist
2025 Latest Caselaw 4871 Tel

Citation : 2025 Latest Caselaw 4871 Tel
Judgement Date : 16 April, 2025

Telangana High Court

THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

     CIVIL MISCELLANEOUS APPEAL No.1082 of 2019

JUDGMENT:

Learned counsel for the appellant states across

the bar that a letter dated 09.04.2025 has been given

in the Registry for withdrawal of civil miscellaneous

appeal.

2. Permission is accorded.

3. In view of the same, the Civil Miscellaneous

Appeal is dismissed as withdrawn. There shall be no

order as to costs.

Miscellaneous applications pending, if any, shall

stand closed.

____________________________ ANIL KUMAR JUKANTI, J

Date: 16.04.2025 plp

THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

CIVIL MISCELLANEOUS APPEAL No.1082 of 2019

Date: 16.04.2025

plp

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