B.Shanker, vs The Executive Director,
2022 Latest Caselaw 3412 AP

Citation : 2022 Latest Caselaw 3412 AP
Judgement Date : 4 July, 2022

Andhra Pradesh High Court - Amravati

B.Shanker, vs The Executive Director, on 4 July, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.4098 of 2013

JUDGMENT:-

      No representation from the side of the petitioner.

      Sri K.Arjun Chowdary, learned counsel, representing Sri

N.Srihari, learned Standing Counsel for A.P.S.R.T.C for the

respondents, is present.

On 27.06.2022, the following order was passed:-

"No representation from the petitioner‟s side. Sri N.Srihari, learned standing counsel for APSRTC, is present.

List on 04.07.2022 under the caption „for dismissal‟."

Inspite of the order, there is no representation.

In view of the above, the Writ Petition is dismissed for want

of prosecution. No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 04.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI