The State Of Telangana vs Md.M.A.Naseeb Khan
2025 Latest Caselaw 4386 Tel

Telangana High Court

The State Of Telangana vs Md.M.A.Naseeb Khan on 30 June, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT JUSTICE RENUKA YARA

                    WRIT APPEAL No.634 of 2025


JUDGMENT:

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

Sri T.Venkat Raju, learned Government Pleader for

Education, for the appellant, seeks to withdraw this Writ Appeal

with liberty to seek review of the order impugned.

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 Accordingly, the Writ Appeal is dismissed as withdrawn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

30.06.2025 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)

30.06.2025 nvl