Telangana High Court
M/S. Anl Parcel Service, vs The Authority Under Minimum Wages And 3 ... on 30 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 8988 OF 2004
ORDER :
When the matter is taken up for hearing, the Counsel for the petitioner submitted that the Writ Petition has become infructuous.
2. In view of the above submission, Writ Petition is dismissed as infructuous.
3. The Miscellaneous Petitions pending, if any, shall stand closed.
_________________________________ ABHINAND KUMAR SHAVILI, J 30th November, 2018 GS