Assistant Commissioner St vs M/S.T M Tyres Ltd And 8 Others
2021 Latest Caselaw 296 Tel

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


                         W.A.No.267 of 2020

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

1.    After addressing arguments for some time assailing a consent

order dated 06.07.2020 passed by the learned Single Judge disposing

of W.P.No.8752 of 2020 filed by the respondents No.1 to 3/writ

petitioners in view of the concession given by the appellant, learned

counsel for the appellant, on instructions, states that the appellant may

be permitted to withdraw the present appeal and instead, approach the

learned Single Judge for seeking review of the consent order.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

04.02.2021 JSU