Rapolu Bhaskar vs The State Of Telangana
2025 Latest Caselaw 3998 Tel

Telangana High Court

Rapolu Bhaskar vs The State Of Telangana on 17 June, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT JUSTICE RENUKA YARA

                    WRIT APPEAL No.586 of 2025


JUDGMENT:

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

Sri A.Suhas Chary, learned counsel for the appellant,

seeks to withdraw this Writ Appeal with the liberty to file a

properly constituted Writ Appeal.

2. The prayer is allowed.

3. Accordingly, the Writ Appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

17.06.2025 Nvl

THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

AND

THE HON'BLE SMT JUSTICE RENUKA YARA

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

17.06.2025 nvl