THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA CIVIL MISCELLANEOUS APPEAL No.173 OF 2007 JUDGMENT: (Per Hon'ble Dr.SA,J) Sri A. Krishna Rao, learned counsel for the appellant, would submit that in view of variation in the number of employees working in the appellant-unit, the appellant-unit does not intend to proceed with the appeal and sought to dismiss the appeal as not pressed.
2. The said submissions are taken on record.
3. Accordingly, the appeal is dismissed as not pressed.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. There shall be no order as to costs.
_______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 02.11.2022 MD