Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Khaja Virasath Ali vs Union Of India
2025 Latest Caselaw 3268 Tel

Citation : 2025 Latest Caselaw 3268 Tel
Judgement Date : 20 March, 2025

Telangana High Court

Khaja Virasath Ali vs Union Of India on 20 March, 2025

     HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

                Writ Petition No.8499 of 2025

ORDER:

When the matter is taken up for hearing, learned counsel

for the petitioner after arguing at length, seeks permission of

this Court to withdraw the present writ petition and submit an

explanation to the respondent authorities along with relevant

judgments.

2. Permission is accorded to withdraw the writ petition.

3. Accordingly, the writ petition is dismissed as withdrawn

with liberty to avail alternate remedies as available under law.

Miscellaneous petitions, if any, pending in this writ

petition shall stand closed. No costs.

_____________________________ N.V.SHRAVAN KUMAR., J 20.03.2025 mrm

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs