Mr. Fakrunda Ali vs The State Of Telangana,
2025 Latest Caselaw 4218 Tel

Telangana High Court

Mr. Fakrunda Ali vs The State Of Telangana, on 24 June, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                           AND
          THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.618 of 2025
JUDGMENT:

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

Sri Mir Mukarram Ali, learned counsel for the appellant,

after arguing for some time, seeks to withdraw the writ appeal

with the liberty to the appellant to seek review of the impugned

order on the grounds available including the ground that relevant

order passed in case of the appellant in the previous round in

W.P.No.7575 of 2019 has escaped notice of the learned Single

Judge.

2. The prayer is allowed.

3. Accordingly, the writ appeal is dismissed as withdrawn by

reserving liberty to the appellant to file a review petition. No order

as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J 24.06.2025 Myk/sa

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)

24.06.2025 Myk/sa