M/S Varapradha Real Estates Pvt Ltd vs P. Saramma
2025 Latest Caselaw 2955 Tel

Telangana High Court

M/S Varapradha Real Estates Pvt Ltd vs P. Saramma on 10 March, 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

                         I.A.No.1 OF 2025
                             IN/AND
                    APPEAL SUIT No.126 OF 2025
COMMON JUDGMENT:

(Per Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel for the petitioner/appellant seeks permission of

this Court to withdraw I.A.No.1 of 2025 with a liberty to the

petitioner/appellant to pursue the remedies in accordance with law.

2. Permission is accorded.

3. Accordingly, I.A.No.1 of 2025 is dismissed as withdrawn.

Consequently, the appeal stands closed. However, liberty is granted to

the petitioner/appellant to pursue the remedies in accordance with law.

There shall be no order as to costs.

Miscellaneous Applications, if any, pending in this appeal shall

stand closed.

________________________________ ABHINAND KUMAR SHAVILI, J

__________________________ TIRUMALA DEVI EADA, J Date: 10.03.2025.

MD