M/S.Hindustan Fluorocarbons Ltd ... vs E.S.I.Corop, Hydanr
2022 Latest Caselaw 5065 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.1540 OF 2002

JUDGMENT: (Per Hon'ble Dr.SA,J)

Heard. Perused the record.

2. Learned counsel for the appellant-company would

submit that the appellant-company was closed and all the

employees of the appellant-company availed the benefit of

VRS scheme and hence, the cause in the appeal does not

survive for adjudication.

3. The said submissions are taken on record.

4. In the result, the Civil Miscellaneous Appeal is dismissed

as infructuous.

Miscellaneous Petitions, if any, pending in this appeal

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

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 12.10.2022 ssp