Telangana High Court
Dwaraka Skyline Llp vs The State Of Telangana And 3 Others on 16 September, 2020
Author: P.Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION NO.15582 of 2020
Date:16.09.2020
Between:
Dwaraka Skyline LLP.
A Limited Liability provision registered under the
LLP Act
Having its office at Plot No.272, MP&MLA Colony,
Road No.10C, Jubilee Hills,
Hyderabad,
Rep., by its Partner R S Pradeep Reddy.
.....Petitioner
And
The State of Telangana
rep by its Secretary (Home),
Home Department, Secretariat,
Hyderabad & others.
.....Respondents
The Court made the following:
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HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION NO.15582 of 2020
ORDER:
After making submissions in detail, learned counsel for the petitioner seeks to withdraw the writ petition with liberty to avail the remedy provided under the Telangana Protection of Depositors of Financial Establishments Act, 1999.
Granting the liberty as prayed for, the Writ Petition is dismissed as withdrawn. Pending miscellaneous petitions, if any, shall stand closed.
__________________ P.NAVEEN RAO,J 16th September, 2020 Rds -3- HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION NO.15582 of 2020 Date: 16.09.2020 Rds