Multiplex Association Of India vs Satish Kamaal
2025 Latest Caselaw 2117 Tel

Telangana High Court

Multiplex Association Of India vs Satish Kamaal on 13 February, 2025

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

         WRIT APPEAL Nos.189, 190, 191 & 192 of 2025

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


         Sri S. Niranjan Reddy, learned Senior Counsel represents

Ms. Rubaina S Khatoon, learned counsel for the appellants in

W.A.Nos.189 & 190 of 2025; Sri A. Venkatesh, learned Senior

Counsel represents Ms. Rubaina S Khatoon, learned counsel for

the appellants in W.A.Nos.191 & 192 of 2025; Sri M. Sultan Basha,

learned counsel for respondent No.1 in W.A.No.189 of 2025; Sri M.

Sultan Basha, learned counsel represents Sri P. Srinivas Reddy,

learned counsel for respondent No.1 in W.A.No.190 of 2025;

Sri Mahesh Raje, learned Government Pleader for Home, for

respondent No.2 in all the writ appeals and Sri K. Siddharth Rao,

learned counsel for respondent No.4 in W.A.No.190 of 2025.

2. Matters, being similar, were heard analogously.

3. After arguing for some time, learned Senior Counsel for the

appellants seek to withdraw these appeals with liberty to file

applications for impleadment and vacating the stay order in

pending writ petitions with further liberty to mention the writ

petitions before the learned Single Judge for hearing on vacate stay

applications.

4. The other side has no objection.

5. This Court has no doubt, if after filing applications for

impleadment and vacate stay petitions, mentioned memos are

prayed for seeking out of turn listing, learned Single Judge will look

into it expeditiously.

6. With aforesaid observation, the Writ Appeals are 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as withdrawn with the liberty prayed for.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

Date: 13.02.2025 Myk/Tsr

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT. JUSTICE RENUKA YARA

WRIT APPEAL Nos.189, 190, 191 & 192 of 2025 (Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Date: 13.02.2025

myk/tsr