Sama Mahipal Reddy vs C. Prabhakar Rao
2025 Latest Caselaw 354 Tel

Telangana High Court

Sama Mahipal Reddy vs C. Prabhakar Rao on 11 July, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

     THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                                     AND

      THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

       CIVIL MISCELLANEOUS APPEAL NO.245 OF 2025

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel for the appellant seeks permission of

this Court to withdraw the present Appeal with a liberty to

the appellant to pursue his remedies in accordance with

law.

2. Permission is accorded.

3. Accordingly, this Appeal is dismissed as withdrawn

with the aforesaid liberty. There shall be no order as to

costs.

As a sequel, miscellaneous applications pending, if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date: 11.07.2025 DPM/Prat THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

AND

THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

CIVIL MISCELLANEOUS APPEAL NO.245 OF 2025

Date: 11.07.2025 DPM/Prat