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Roopa Bai Takur vs Union Of India,
2025 Latest Caselaw 1403 Tel

Citation : 2025 Latest Caselaw 1403 Tel
Judgement Date : 27 January, 2025

Telangana High Court

Roopa Bai Takur vs Union Of India, on 27 January, 2025

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

      CIVIL MISCELLANEOUS APPEAL No.1331 OF 2017

JUDGMENT:

Today, when the matter came up for hearing,

Smt. Geetha Madhuri, learned counsel representing Smt. Sridevi

Seeda, learned counsel for the appellants, 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Appeal is dismissed as withdrawn.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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