M/S Vic Therapeutics Pvt. Ltd., vs Sri. Jayesh Ranjan, Ias
2025 Latest Caselaw 803 Tel

Telangana High Court

M/S Vic Therapeutics Pvt. Ltd., vs Sri. Jayesh Ranjan, Ias on 3 January, 2025

Author: Surepalli Nanda

Bench: Surepalli Nanda

        HON'BLE MRS. JUSTICE SUREPALLI NANDA

                       C.C.No.163 of 2024

ORDER:

Heard Sri B. Chandrasen, learned senior designated

counsel appearing on behalf of the petitioner, and learned

Assistant Government Pleader representing learned

Additional Advocate General appearing on behalf of

respondent Nos.1 and 3.

2. Sri B. Chandrasen, learned counsel appearing on behalf of

the petitioner places on record, the judgment

dated 30.12.2024 passed in W.A.No.837 of 2024 and seeks

permission of this Court for withdrawal of the present contempt

case.

3. Taking into consideration the submissions made by

the learned senior designated counsel appearing on behalf

of the petitioner and duly bringing the judgment dated

30.12.2024 passed in W.A.No.837 of 2024 on record, the

contempt case is dismissed as withdrawn. However, there

shall be no order as to costs.

Miscellaneous petitions, if any, pending shall stand closed.

___________________________ MRS. JUSTICE SUREPALLI NANDA

Date: 03.01.2025 Dsu

HON'BLE MRS JUSTICE SUREPALLI NANDA

Date: 03.01.2025

Dsu