K.Rajashekera Reddy vs Jesus Logistics,
2021 Latest Caselaw 4359 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                    I.A.Nos.1 and 2 of 2019
                             in/and
             WRIT APPEAL Nos.172 and 175 of 2019

COMMON JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellants is fair enough in

stating before this Court that the period of tender is

coming to an end in the month of January, 2022, and

now only academic issue is involved in the present cases.

He prays for withdrawal of the present appeals with a

liberty to keep the question of law open.

        The Interlocutory Applications and the writ appeals

are     accordingly   dismissed           as     withdrawn              with      the

aforesaid liberty.

        The miscellaneous applications pending, if any,

shall stand closed. There shall be no order as to costs.




                                         ___________________________
                                            SATISH CHANDRA SHARMA, CJ




                                         ___________________________
                                                     N. TUKARAMJI, J
15.12.2021

vs