Dr. P.N.V.Bhargav vs The State Of Telangana
2025 Latest Caselaw 2618 Tel

Telangana High Court

Dr. P.N.V.Bhargav 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.242 of 2025

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

Sri K. Rama Subba Rao, learned counsel for the appellant

and Sri Santhapur Satyanarayana Rao, learned Government Pleader

for Services-I, for respondent Nos.1 to 6.

2. Learned counsel for the appellant seeks to withdraw the

appeal with liberty to file review before the learned Single Judge

against the impugned order.

3. Prayer allowed.

4. Accordingly, this Writ Petition is dismissed as withdrawn

with the liberty prayed for. It is made clear that this Court has not

expressed any opinion on merits of the case and on tenability of

review. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 27.02.2025 Myk/Tsr