S.Muralidhar vs The State Of Telangana
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Telangana High Court

S.Muralidhar vs The State Of Telangana on 12 February, 2025

        THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                     AND

                THE HON'BLE SMT. JUSTICE RENUKA YARA

                         WRIT APPEAL No.52 of 2025
JUDGMENT:

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

Sri Jaabir J.Shaikh, learned counsel representing

Ms.A.Satyasiri, learned counsel for the appellant, seeks to

withdraw the Writ Appeal with the liberty to file afresh, if occasion

so arises.

2. Prayer is allowed.

3. Accordingly, the Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

12.02.2025

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