G.Sanjeeva Reddy, vs G.Narayana Reddy,
2025 Latest Caselaw 1867 Tel

Telangana High Court

G.Sanjeeva Reddy, vs G.Narayana Reddy, on 6 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

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  HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                         AND
        HON'BLE SMT JUSTICE TIRUMALA DEVI EADA
                            A.S.No.42 of 2016
JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

When the matter is taken up for hearing, the appellant

is present and stated that he intends to withdraw the appeal

and he has also produced Aadhar Card in proof of his

identity.

Learned counsel appearing for the appellant had

identified the appellant.

In view of the same, the Appeal is dismissed as

withdrawn. No costs.

Miscellaneous petitions, if any, pending shall stand

closed.

___________________________________ JUSTICE ABHINAND KUMAR SHAVILI

__________________________________ JUSTICE TIRUMALA DEVI EADA Date: 06.02.2025 rkk