C. Jyothiswar Reddy, vs Andhra Pragathi Grameena Bank,
2022 Latest Caselaw 3259 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.33698 of 2013

JUDGMENT:-

Sri T.Kumara Ratnam, learned counsel, representing Sri

K.Suresh Kumar Reddy, learned counsel for the petitioner requests

for adjournment on the ground that his bundle is misplaced.

On 24.06.2022, following order was passed:-

"Sri T.Kumara Ratnam, learned counsel, representing Sri K.Suresh Kumar Reddy, learned counsel for the petitioner submits that his bundle is misplaced. On the same request made on 22.03.2022, the matter was adjourned for 18.04.2022.

On that date also, the same request was made and the Court granted the indulgence fixing the matter after Summer Vacations.

Today also, the same request has been made seeking adjournment.

Considering the request as a last indulgence, list on 01.07.2022.

It is made clear that on the next date, the matter will be positively argued by the learned counsel for the petitioner and no further adjournment will be granted."

Every time request for adjournment is being made on the

same ground.

The matter pertains to the year 2013.

Learned counsel representing petitioner's counsel could not

state what efforts were made for re-construction of the bundle.

In view of the order 24.06.2022, the prayer for adjournment

is refused.

The Writ Petition is dismissed for want of prosecution,

however granting liberty to apply for recall of this order after the

bundle is traced or reconstructed. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 01.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.33698 of 2013

Date: 01.07.2022

Scs