Arrenki Abhinav vs The Employees State Insurance ...
2022 Latest Caselaw 4111 Tel

  THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                AND

   THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                 WRIT APPEAL No.512 of 2022

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


      Heard Mr. L.Anand, learned counsel representing

Mr. P.Nagendra Reddy, learned counsel for the appellant

and   Mr.   B.G.Ravinder         Reddy,      learned      counsel   for

respondent Nos.1, 2 & 3.          Also heard Mr. B.Mukherjee,

learned counsel for respondent No.4.

2. Learned counsel for the appellant submits on

instructions that appellant would like to withdraw the

appeal.

3. In view of above, Writ Appeal is dismissed on

withdrawal. However, there shall be no order as to costs.

4. As a sequel, miscellaneous applications

pending, if any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 10.08.2022 KL