V. Raj Kumar vs The State Of Telangana
2025 Latest Caselaw 2616 Tel

Telangana High Court

V. Raj Kumar vs The State Of Telangana on 27 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.165 of 2025

JUDGMENT:

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

Sri Ramesh Babu Vishwanathula, learned counsel for the

appellants, seeks to withdraw this writ appeal with the liberty to

file an appropriate application/document before the writ Court.

2. Ms.Uma Devi, learned Standing Counsel for Telangana State

Power Generation Corporation Limited for respondent Nos.2

and 3, has no objection.

3. Accordingly, the Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 27.02.2025 sa/vs