Telangana High Court
Tecumseh Products India Pvt.Ltd., vs The Addl. Commissioner Of Labour on 11 September, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P.No.1861 of 2012
ORDER
When the matter is taken up for hearing, learned counsel appearing for the petitioner submits that the unit of the petitioner at Hyderabad has been closed and the grievance of the respondent-workmen has been resolved and that in view of the subsequent development, the cause in the writ petition does not survive for adjudication.
Recording the said submission, the Writ Petition is closed. No costs.
Miscellaneous petitions, if any, pending shall stand closed.
________________________________ JUSTICE ABHINAND KUMAR SHAVILI 11th September, 2019 rkk