Shaikh Yousuf vs The State Of Telangana
2025 Latest Caselaw 802 Tel

Telangana High Court

Shaikh Yousuf vs The State Of Telangana on 3 January, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

               THE HON'BLE SRI JUSTICE P.SAM KOSHY
                                       AND
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

                        WRIT PETITON No.115 of 2025
JUDGMENT:

(per Hon'ble Sri Justice P.SAM KOSHY)

1. Today, when the matter is taken up for hearing, Mr.S.M.Saifullah,

learned counsel for the petitioner entered appearance and submits that the

cause in the writ petition has become infructuous and prayed for withdrawal

of the same.

2. As prayed for, the instant writ petition stands dismissed as withdrawn.

3. As a sequel, miscellaneous applications pending, if any, shall stand

closed. No order as to costs.

___________________ P.SAM KOSHY, J

_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date:03.01.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

03.01.2025 AQS