M Haritha vs A Murali Mukund
2025 Latest Caselaw 1231 Tel

Telangana High Court

M Haritha vs A Murali Mukund on 22 January, 2025

Author: G.Radha Rani

Bench: G.Radha Rani

            THE HON'BLE THE ACTING CHIEF JUSTICE

                                 AND

              THE HON'BLE Dr. JUSTICE G. RADHA RANI

                 CONTEMPT APPEAL No.2 of 2025

JUDGMENT (Per Hon'ble the Acting Chief Justice)

Sri S. Rahul Reddy, learned Special Government Pleader

attached to the Office of learned Additional Advocate General, for

the appellant seeks to withdraw this appeal.

2. Prayer allowed.

3. Accordingly, this appeal is dismissed as withdrawn.

However, it is made clear that if the employer takes any adverse

action against the appellant, it will be open to the appellant to

assail it in appropriate proceedings. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

___________________ SUJOY PAUL, ACJ

_______________________ Dr. G. RADHARANI, J

Date: 22.01.2025 Myk/Tsr