Telangana High Court
Sri Babu Jagjeevan Ram S.C. Labour ... vs The Nizams Institute Of Medical ... on 29 October, 2021
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
WRIT APPEAL Nos.157 and 178 of 2021
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
Learned counsel for the appellants pray for
withdrawal of the writ appeals with liberty to take
recourse to the other remedies available under the law.
The writ appeals are dismissed as withdrawn with
the aforesaid liberty. The miscellaneous applications
pending in these writ appeals, if any, shall stand closed.
There shall be no order as to costs.
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SATISH CHANDRA SHARMA, CJ
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A.RAJASHEKER REDDY, J
29.10.2021
vs