M/S Granite Mart Limited vs Labour Court, Hyderabadii
2021 Latest Caselaw 2363 Tel

Item No.15


      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                    AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                           WA.No.362 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     The present appeal is directed against an order dated 17.12.2018

passed by the learned Single Judge dismissing W.P.No.17451 of 2004

filed by the appellant/writ petitioner being aggrieved by an order dated

17.02.2004 passed by the Labour Court allowing an application for

impleadment of the appellant/writ petitioner as a second respondent in

MP.No.60 of 2002.

2. At this stage, learned counsel for the appellant/writ petitioner

states that instead of pressing the present appeal, his client may be

permitted to reserve the right to take all the pleas regarding the

absence of master-servant relationship between the appellant/writ

petitioner and the employees of M/s. Jaswal Granites Limited

Company. We may note that such a liberty has already been granted

by the learned Single Judge in para 3 of the impugned order.

3. Be that as it may, at the request of learned counsel for the

appellant, the present appeal is disposed of as not pressed along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.08.2021 ES