Kola Rambabu vs Shaik Afzal Hassan
2025 Latest Caselaw 4932 Tel

Telangana High Court

Kola Rambabu vs Shaik Afzal Hassan on 17 April, 2025

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

                   I.A.Nos.1, 2 and 3 of 2025
                            IN/AND
                  WRIT APPEAL No.433 of 2025

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


         Sri Jalli Kanakaiah, learned counsel represents Sri Jalli

Narendar, learned counsel for the appellant and Sri M. Pratheek

Reddy, learned counsel for respondent No.1.

2. With the consent, finally heard.

3. During the course of hearing, learned counsel for the

appellant submitted that he may be permitted to withdraw this

appeal with liberty to the appellant to file applications for

impleadment and for vacate stay of the impugned order dated

04.03.2025 before the learned Single Judge. He further prayed

that learned Single Judge may be requested to take up those

applications before ensuing summer vacation.

4. The other side has no objection.

5. Accordingly, the I.As. and the Writ Appeal are dismissed

as withdrawn with the liberty prayed for to file such

applications. In the interest of justice, it is requested that in the

event of filing of such applications by the appellant by

21.04.2025, learned Single Judge may consider those

applications before the commencement of summer vacation,

2025. 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: 17.04.2025 Myk/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

I.A.Nos.1, 2 and 3 of 2025 IN/AND

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

Date: 17.04.2025

myk/tsr