Mishra Dhatu Nigam Limited vs M/S Aishu Castings Limited,
2022 Latest Caselaw 2740 Tel

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



                WRIT APPEAL No.494 of 2016

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


     Learned counsel for the respondent in the present

writ appeal has fairly stated before this Court that he is

withdrawing the writ petition itself i.e., W.P.No.163 of 2016

rendering the writ appeal infructuous.

In the light of the fact that W.P.No.163 of 2016 has

been withdrawn, no further orders are required to be

passed in the present writ appeal.

The writ appeal stands disposed of accordingly as

infructuous.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J 14.06.2022 vs