M/S.Venkateshwarlu Thalla, vs State Of Telangana,
2025 Latest Caselaw 44 Tel

Telangana High Court

M/S.Venkateshwarlu Thalla, vs State Of Telangana, on 1 May, 2025

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

                    WRIT APPEAL No.522 of 2025

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

Sri O.Manohar Reddy, learned Senior Counsel appearing

for Sri Ravi Kumar Kunchala, learned counsel for the appellant,

seeks to withdraw this writ appeal with liberty to the appellant to

mention before the learned Single Judge for out of turn hearing

of W.P.No.9116 of 2025, immediately after summer vacation,

2025.

2. The other side has no objection.

3. Accordingly, the writ appeal is dismissed as withdrawn

with liberty prayed for. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J Date: 01.05.2025 Myk/Tsr

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)

Date: 01.05.2025

myk/tsr