B. Sivaprasad vs Appellate Tribunal Atfp
2025 Latest Caselaw 1696 Tel

Telangana High Court

B. Sivaprasad vs Appellate Tribunal Atfp on 3 February, 2025

Author: T.Vinod Kumar

Bench: T.Vinod Kumar, P.Sree Sudha

           THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                             AND
            THE HON'BLE SRI JUSTICE P.SREE SUDHA

                         CMSA No.20 of 2024

JUDGMENT:

(per Hon'ble Sri Justice T.Vinod Kumar)

Learned counsel for the appellant seeks permission of the Court

to withdraw the CMSA, with liberty to the appellant to avail remedies

open to him in law.

2. Granting liberty as sought for, the CMSA is accordingly

dismissed as withdrawn. Pending miscellaneous petitions, if any, shall

stand closed in the light of this final order. No order as to costs.

__________________ T. VINOD KUMAR, J

Date:03.02.2025 ________________ P.SREE SUDHA, J GJ

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE P.SREE SUDHA

(per Hon'ble Sri Justice T.Vinod Kumar)

03.02.2025

GJ