Reddy Enterprises vs The Union Of India
2023 Latest Caselaw 1987 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                      &
                HON'BLE MR. JUSTICE NINALA JAYASURYA


                    WRIT APPEAL No.228 of 2023
                      (Through physical mode)

M/s Reddy Enterprises, rep., by its Prop.
Smt. M. Jayamma, W/o Late Chinnappa,
74 years, Proprietor, having its registered
Office at D.No.32-26-16/1, Vijaya Lakshmi
Nivas, Machavaram Down, Eluru Road,
Vijayawada, Krishna District, A.P.
                                                     ..Appellant
                                 Versus

The Union of India, Ministry of Employment
and Labour, rep., by its Secretary to Government
of India, Central Secretariat, New Delhi, and
others.
                                                   ...Respondents
                                      ***

ORAL JUDGMENT Dt:17.04.2023

1. Learned counsel for the appellant seeks permission of this Court

for withdrawal of this writ appeal.

2. Permission is accorded and the Writ Appeal is dismissed as

withdrawn. No costs. All the pending miscellaneous applications shall

stand closed.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Nn

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.228 OF 2023

(per Prashant Kumar Mishra, CJ)

Dt:17.04.2023

Nn