Orissa High Court
The Koraput District Bus vs Jeypore Municipality & on 22 December, 2020
Author: S.Pujahari
Bench: S.Pujahari
CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI
WPC No.17196 of 2016
The Koraput District Bus
Employees Union ... Petitioner
- versus -
Jeypore Municipality &
another ... Opp. Parties
04. 22.12.2020 In the wake of the pandemic Covid-19, the case
is taken up through V.C.
Learned counsel for the petitioner submits
that the petitioner does not want to press this writ
petition and he may be permitted to withdraw the
same.
Mr. Chhinchani, learned counsel for the
opposite parties, has no objection to the same.
Considering the aforesaid submission made,
the writ petition stands disposed of as withdrawn.
Interim order dated 29.9.2016 passed in
Misc. Case No.16071 of 2016 stands vacated.
Order be communicated to the opposite party
concerned immediately.
The parties may utilize the copy of this order
as per the High Court's Notice No.4587 dated
25.03.2020.
.......................
S.Pujahari, J.
PKS