EMPLOYEES IN RELATION TO BHARAT HEAVY ELECTRICALS LIMITED Vs. THEIR WORKMEN
LAWS(SC)-1978-12-30
SUPREME COURT OF INDIA
Decided on December 11,1978

BHARAT HEAVY ELECTRICALS LIMITED Appellant
VERSUS
THEIR WORKMEN Respondents

JUDGEMENT

- (1.) It is represented by counsel for the appellant that the subject matter of the appeal has been settled, and so he seeks leave to withdraw this appeal. He is allowed to do so. The appeal is dismissed as wihtdrawn with no order as to costs. Appeal dismissed;


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