Telangana High Court
M/S Jsw Cement Limited, vs Union Of India on 29 November, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION No.1007 of 2019
ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. Karan Talwar, learned counsel for the petitioner and Mr. B.Narasimha Sarma, learned counsel for the respondents.
2. After hearing the matter for some time, learned counsel for the petitioner seeks to withdraw the writ petition.
3. Writ Petition is accordingly dismissed on withdrawal. We make it clear that all contentions made in the writ petition are kept open. However, there shall be no order as to costs.
4. Miscellaneous applications pending, if any, in this Writ Petition shall stand closed.
__________________________ UJJAL BHUYAN, CJ ___________________________ C.V.BHASKAR REDDY, J Date: 29.11.2022 KL