M/S. Santosh Dhaba The Original vs M/S. Santosh Dhaba Exclusive, A ...
2025 Latest Caselaw 6461 Tel

Telangana High Court

M/S. Santosh Dhaba The Original vs M/S. Santosh Dhaba Exclusive, A ... on 12 November, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

       CIVIL MISCALLANEOUS APPEAL No.436 OF 2025
Mr.K Arun Kumar, learned counsel appearing for the appellants.

Mr.D.Seshadri Naidu, learned Senior Counsel and Mr.Ashok Ram Kumar, learned Senior
Counsel representing Mr.Abhishek Agarwal, learned counsel appearing for the respondent
No.1/plaintiff.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellants seeks leave

to withdraw the Civil Miscellaneous Appeal with liberty to file

afresh on the ground that the Appeal is wrongly valued.

2. Leave is granted, as prayed for.

3. The respondent No.1/plaintiff is represented.

4. CMA.No.436 of 2025, along with all connected

applications, is accordingly dismissed as withdrawn with liberty

to the appellants, as prayed for. There shall be no order as to

costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J

DATE: 12.11.2025 EDS/BMS