WORKMEN OF BEML LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Though the matter is listed for hearing on interlocutory application (vacating stay), with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) Learned counsel for the petitioners seeks to withdraw the writ petition on behalf of petitioner No.1. Along with the memo, affidavits of petitioner Nos.2 to 4 are filed and the reply notice dtd. 26/2/2024 to petitioner No.1 by the advocate appearing for the petitioners.

(3.) Memo is taken on record. Petitioner No.1 is permitted to withdraw the writ petition on behalf of their union, and the writ petition continues on behalf of petitioner Nos.2 to