Nmdc Ltd., vs T.Suryanarayana,
2021 Latest Caselaw 388 Tel

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


                      WRIT APPEAL No.472 of 2017

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


1.

Learned counsel for parties state in unison that the present

appeal was filed along with a batch of writ appeals in the year 2017,

lead matter being W.A.No.625 of 2017, which were decided on

02.08.2017 and the interim order passed by the learned Single Judge

was set aside. The said writ petitions are pending adjudication.

However, the present appeal was inadvertently left out and the same is

covered by the said judgment.

2. In view of the submission made hereinabove, the present appeal

is disposed of along with the pending applications on the same lines

and the impugned order dated 21.12.2016 passed by the learned

Single Judge in W.P.M.P.No.55100 of 2016 in W.P.No.44676 of

2016, is set aside.

3. The Registry is directed to list W.P.No.44676 of 2016 along

with other similar petitions, on 28.07.2021 before the learned Single

Judge, on which date learned counsel for the parties shall ensure their

appearance.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 10.02.2021 lur