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Shaik Samshuddin vs Union Of India
2025 Latest Caselaw 1400 Tel

Citation : 2025 Latest Caselaw 1400 Tel
Judgement Date : 27 January, 2025

Telangana High Court

Shaik Samshuddin vs Union Of India on 27 January, 2025

Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
  THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

         CIVIL MISCELLANEOUS APPEAL No.172 OF 2018

JUDGMENT:

Today, when the matter came up for hearing,

Smt. N.S. Geetha Madhuri, learned counsel for the appellant,

seeks permission of this Court to withdraw the Civil Miscellaneous

Appeal.

2. Permission is accorded.

3. Recording the said submission, the Civil Miscellaneous

Appeal is dismissed as withdrawn. There shall be no order as to

costs.

As a sequel, miscellaneous applications pending, if any, in

this Civil Miscellaneous Appeal, shall stand closed.

____________________ NAGESH BHEEMAPAKA, J Date: 27.01.2025 HFM

 
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