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State Bank Of India vs Smt. Mulkala Thirumala Devi
2025 Latest Caselaw 1437 Tel

Citation : 2025 Latest Caselaw 1437 Tel
Judgement Date : 28 January, 2025

Telangana High Court

State Bank Of India vs Smt. Mulkala Thirumala Devi on 28 January, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.264 OF 2024
JUDGMENT:

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

Sri M.P.Sanjay, learned counsel for the appellant, seeks to

withdraw the Writ Appeal unconditionally.

2. Sri Gouraram Rajashekar Reddy, learned counsel for

respondent No.1, has no objection.

3. Accordingly, the Writ Appeal is dismissed as withdrawn

unconditionally. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

28.01.2025 Nvl

 
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