Hindustan Shipyard Limitedhsl vs Mohammed Abdul Rehman
2021 Latest Caselaw 2111 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
             HON'BLE MR. JUSTICE NINALA JAYASURYA

                      WRIT APPEAL No.25 of 2018
                           (Through Video-Conferencing)


Hindustan Shipyard Limited (HSL),
Visakhapatnam, rep.by its
Chairman & Managing Director
And another.                                              ...     Appellants
                           Versus

Mohammed Abdul Rehman
S/o. late S.Ghouse, aged 65 years,
Worked as Senior Security Guard,
Hindustan Shipyard Limited,
R/o. Visakhapatnam.                                       ...   Respondent

Counsel for the appellants : Mr. G.Ramesh Babu

Counsel for the respondent : Mr. Ravi Kondaveeti

ORAL JUDGMENT

Dt: 23.06.2021

(Arup Kumar Goswami, CJ)

Heard Mr. G.Ramesh Babu, learned Counsel for the appellants and

also Mr. Ravi Kondaveeti, learned counsel for the respondent.

Because of subsequent developments, Mr.G.Ramesh Babu does not

wish to press this appeal.

Accordingly, the writ appeal is dismissed as not pressed. No costs.

Pending miscellaneous applications, if any, shall stand disposed of.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.25 of 2018

(per Arup Kumar Goswami, CJ)

Dt: 23.06.2021

GM