K.Udaya Bhaskar Rao, vs The Addl.Industrial ...
2022 Latest Caselaw 948 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.998 OF 2009

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

        The present writ appeal is arising out of the order dated

19.12.2006

passed by the learned Single Judge in

W.P.No.22666 of 1995.

The undisputed facts of the case reveal that the workman

in question as well as the employer have approached the

learned Single Judge by filing writ petitions and a common

order has been passed on 19.12.2006 in W.P.Nos.19489 and

22666 of 1995 upholding the award passed by the Industrial

Tribunal.

Learned counsel for the appellant/workman is fair

enough in stating before this Court that the appellant/workman

has already attained the age of superannuation and he prays for

withdrawal of the present writ appeal.

In view of the aforesaid, the writ appeal stands dismissed

as withdrawn. It is made clear that in case the amount has not

been paid to the appellant/workman, the same be paid

positively within sixty days from today.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

28.02.2022 JSU