The State Of Telangana vs M.Narsimulu
2025 Latest Caselaw 3148 Tel

Telangana High Court

The State Of Telangana vs M.Narsimulu on 17 March, 2025

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

                    WRIT APPEAL No.320 of 2025

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

Ms.M.Shalini, learned Government Pleader for

Services - II, for the appellants, seeks to withdraw this writ appeal

with liberty to the appellants to file a review petition against the

order passed in W.P.No.2252 of 2024, dated 03.05.2024.

2. The other side has no objection.

3. Accordingly, the writ appeal is dismissed as withdrawn

with the liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 17.03.2025 sa/Tsr