Telangana High Court
M/S Kausalya Shelters Limited. vs Sree Venkataraya Builders Private ... on 7 February, 2022
Author: P.Naveen Rao
Bench: P Naveen Rao, G.Radha Rani
THE HON'BLE SRI JUSTICE P. NAVEEN RAO
AND
THE HON'BLE SMT DR. JUSTICE G. RADHA RANI
CIVIL REVISION PETITION No.92 of 2022
Date:07.02.2022
Between:
M/s Kausalya Shelters Limited,
A company incorporated under Companies Act, 1956,
Having its registered office at Plot No. 8, 2nd floor,
Dharma Reddy Colony, Phase-I, Kukatpally Housing Board,
Hyderabad, 500085, and its corporate office at Kapil Towers,
15th floor, Nanakramguda, Gachibowli, Hyderabad-500032,
Rep by its., Chairman, Sri D. Ravinder Rao, S/o. Chokka Rao,
Aged 49 years, R/o.2, Madhupala Enclave, Akbar Road,
Secunderabad-500009. [email protected].
.....Petitioner
And
Sree Venkataraya Builders Private Limited,
A company incorporated under Companies Act, 1956,
Having its registered office at 12-23-1, Old Town Industrial Area,
Tanuku, West Godavari District, Andhra Pradesh,
Rep by its., Director, Smt. Rukmini Mullapadi,
W/o. Rusliyant Mulpuri, Aged 26 years, Occ: Director,
R/o. Flat No.F-4, H.No.8-2-309/1-8, Trendset Vantage,
Road No.14, Banjara Hills, Hyderabad. [email protected].
.....Respondent
The Court made the following:
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THE HON'BLE SRI JUSTICE P. NAVEEN RAO
AND
THE HON'BLE SMT DR. JUSTICE G. RADHA RANI
CIVIL REVISION PETITION No.92 of 2022
ORDER :
Learned counsel for the petitioner seeks leave of the Court to withdraw the Civil Revision Petition, with liberty to avail the remedy of appeal.
Liberty as sought for is granted subject to availability of remedy in accordance with the law. The Civil Revision Petition is dismissed as withdrawn. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J ________________________ DR. G. RADHA RANI, J 07th February, 2022 PT -3- THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT DR. JUSTICE G. RADHA RANI CIVIL REVISION PETITION No.92 of 2022 Date:07.02.2022 PT