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M/S Shriram City Union Finance Ltd vs Enagandula Mallaiah
2025 Latest Caselaw 5598 Tel

Citation : 2025 Latest Caselaw 5598 Tel
Judgement Date : 19 September, 2025

Telangana High Court

  THE HON'BLE SRI JUSTICE SUDDALA CHALAPATHI RAO

                     C.M.A.No.408 of 2021

JUDGMENT:

When the matter is taken up for hearing, learned counsel

for the appellant seeks permission to withdraw this appeal with

a liberty to avail the alternative remedy as available under law.

Permission as sought for is accorded.

Accordingly, this C.M.A. is dismissed as withdrawn

granting the liberty as prayed for. No costs.

Pending miscellaneous applications if any shall stand

closed.

__________________________________ SUDDALA CHALAPATHI RAO, J 19.09.2025 gkv

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