Telangana High Court
Div. C.E.O., Itc Limited, Kolkata vs Jt. Commr. Of Labour, Warangal 2 Ors. on 27 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.Nos.526, 531,570, 616, 619, 658, 684, 685, 686,
694, 984, 988, 989, 990, 992, 994, 997, 998, 1001,1003,
1004, 1005, 1007, 1008, 1014, 1015, 1016, 1017, 1018, 1019 OF 2012
COMMON ORDER
Since the issue involved in all these writ petitions is one and the same, they are being disposed of by this common order.
When the matter is taken up for hearing, Sri S.Sridhar, learned counsel appearing for the petitioners seeks permission to withdraw the writ petitions with liberty to raise all the issues before the 1st respondent.
Reserving such liberty, all the Writ Petitions are dismissed as withdrawn. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI 27th November, 2018 rkk