S. Padma vs Mudragaddam Swamy
2025 Latest Caselaw 3454 Tel

Telangana High Court

S. Padma vs Mudragaddam Swamy on 26 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


                          C.C.C.A.No.22 of 2017

JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

Learned counsel for the appellant seeks permission

of this Court to withdraw the Appeal with a liberty to the

appellant to file an application before the trial Court to

get impleaded in O.S.No.480 of 2008.

2. Accordingly, the Appeal is dismissed as withdrawn

with the aforesaid liberty. No costs.

3. As a sequel, miscellaneous applications pending if

any, shall stand closed.

_________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date: 26.03.2025 prat