The Chief Executive Officer vs S.Satyanarayana
2021 Latest Caselaw 1026 Tel

Items No.32-36


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

          I.A.No.1 OF 2020 IN/AND W.A.No.80 OF 2020,
          I.A.No.1 OF 2020 IN/AND W.A.No.70 OF 2020,
          I.A.No.1 OF 2020 IN/AND W.A.No. 71 OF 2020,
          I.A.No.2 OF 2020 IN/AND W.A.No. 72 OF 2020,
                                   &
          I.A.No.1 OF 2020 IN/AND W.A.No. 73 OF 2020

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

1.

Learned counsel for the appellant states that he has instructions

to withdraw the present appeals.

2. The present appeals and the interlocutory applications are

disposed of as withdrawn along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.03.2021 Lrkm