Telangana High Court
M/S. Hbl Power Systems Ltd., And Another vs N. Ahok And 3 Others on 11 July, 2019
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
M.A.C.M.A. No.1718 OF 2010
JUDGMENT:
The learned counsel for the appellants seeks permission to withdraw the appeal.
2. Permission is accorded to withdraw the appeal.
3. Accordingly, the M.A.C.M.A. is dismissed as withdrawn. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this appeal shall stand closed.
_________________________ T.AMARNATH GOUD, J Date: 11th July, 2019 KL