Citation : 2021 Latest Caselaw 2112 AP
Judgement Date : 23 June, 2021
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.19 of 2018
(Through Video-Conferencing)
Hindustan Shipyard Limited (HSL),
Visakhapatnam, rep.by its
Chairman & Managing Director
And another. ... Appellants
Versus
N.Sanyasi Raju S/o.late Guraiah,
Aged not known, r/o.D.No.C-6/2,
Hindustan Shipyard Staff colony,
Gandhigram post, Vizag-530 005. ... Respondent
Counsel for the appellants : Mr. G.Ramesh Babu
Counsel for the respondent : Mr. M.R.Tagore
ORAL JUDGMENT
Dt: 23.06.2021
(Arup Kumar Goswami, CJ)
Heard Mr. G.Ramesh Babu, learned counsel for the appellants, and
Mr. M.R.Tagore, 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.19 of 2018
(per Arup Kumar Goswami, CJ)
Dt: 23.06.2021
GM
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