J. Anita Reddy vs The State Of Telangana
2025 Latest Caselaw 1126 Tel

Telangana High Court

J. Anita Reddy vs The State Of Telangana on 20 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

 THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                       AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                     Writ Appeal No.1183 of 2024

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel for the appellant seeks

permission of this Court to withdraw the Writ Appeal.

2. Accordingly, the Writ Appeal is dismissed as

withdrawn. No costs.

3. As a sequel, miscellaneous applications pending if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

___________________________________ LAXMI NARAYANA ALISHETTY, J Date: 20.01.2025 prat ::2::

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

Writ Appeal No.1183 of 2024

Date: 20.01.2025 prat