M/S. Sirpur Paper Mills Limited vs The Commissioner Of Labour, ...
2022 Latest Caselaw 1102 Tel

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

 WRIT APPEAL Nos.770, 771, 787, 788, 789, 790, 791, 792, 793,
        795, 797, 799, 800, 809, 811 and 815 of 2010


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



       Sri Vedula Srinivas, learned Senior counsel, has informed

this Court that a resolution plan is approved by National

Company Law Tribunal and therefore, on account of the

aforesaid, the present writ appeals have become infructuous.


       Accordingly,   the    writ      appeals          are      disposed          of   as

infructuous.


       Miscellaneous applications pending, if any, shall stand

closed. There shall be no order as to costs.



                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ



                                                _______________________
                                               ABHINAND KUMAR SHAVILI, J
08.03.2022

ES