Telangana High Court
G Raja Komaraiah, Peddapalli Dist 5 ... vs Secy, Labour Emp. Trg., Hyderabad 4 ... on 4 March, 2020
Author: Raghvendra Singh Chauhan
Bench: Raghvendra Singh Chauhan, A.Abhishek Reddy
High Court for the State of Telangana
The Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan
and
The Hon'ble Sri Justice A. Abhishek Reddy
W.A. No. 730 of 2017
Date: 04-03-2020
Between:
Gaddi Raja Komaraiah and 5 others
...Appellants
And
The State of Telangana
Rep. by its Secretary
Labour, Employment & Training, Secretariat,
Hyderabad and 4 others
...Respondents
Counsel for the appellants: Mr. Kasa Jaganmohan Reddy The Court made the following:
2 HCJ & AAR, J W.A. No. 730 of 2017 Dt: 04-03-2020 Judgment: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan) This appeal is filed against order dated 17-04-2017, passed by a learned Single Judge, in W.P. No. 41645 of 2016.
Mr. Kasa Jaganmohan Reddy, the learned counsel for the appellants, seeks liberty to withdraw this appeal. He has also addressed letter dated 02-03-2020, to the Registrar in this regard.
Therefore, the writ appeal is dismissed as withdrawn.
As a sequel, miscellaneous petitions, pending if any, stand dismissed as infructuous.
______________________________ (Raghvendra Singh Chauhan, CJ) ____________________ (A. Abhishek Reddy, J) Dt: 04-03-2020 lur