P. Sathasivam, J.@mdashThe learned counsel for the appellant reports that the above writ appeal may be dismissed as withdrawn and he has also made an endorsement to that effect in the Court bundle. Accordingly, the writ appeal is dismissed as withdrawn. No costs. Consequently, connected WAMP., is also dismissed.
C. Sundaramurthy Vs The Manager, Andhra Bank and The Inspector of Labour (Authority under the Tamil Nadu Industrial Employment (Conferment of Permanent Status to Workmen) Act, 1981)
Bench: Division Bench
Result Published
Judgement Snapshot
Case Number
Writ Appeal No. 147 of 1998 and WAMP No. 1050 of 1998
Hon'ble Bench
P. Sathasivam, J; J.A.K. Sampathkumar, J
Advocates
S. Vaidyanathan, for the Appellant; Aiyar and Dolia for R-1 and Duraisolaimalai, Government Advocate for R-2, for the Respondent
Final Decision
Dismissed
Judgement Text
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