Oil And Natural Gas Corporation vs Oil And Natural Gas Corporation
2023 Latest Caselaw 3893 Tel

THE HON'BLE SHRI JUSTICE ABHINAND KUMAR SHAVILI

AND THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

WRIT APPEAL No.589 of 2023

JUDGMENT: (Per Hon'ble Shri Justice Abhinand Kumar Shavili)

Learned counsel for the appellant seeks permission to

withdraw the Writ Appeal with a liberty to pursue the

remedies in accordance with law.

Accordingly, the Writ Appeal is dismissed as withdrawn

with the aforesaid liberty. It is needless to say that

individual retired employees can always pursue their

remedies in accordance with law while pursuing their

individual grievances. No order as to costs.

Miscellaneous petitions, if any, pending in this Writ

Appeal shall stand dismissed.

_________________________________ ABHINAND KUMAR SHAVILI, J

___________________________ ANIL KUMAR JUKANTI, J

Date: 14.11.2023 KRR/ISN