K.A.Narayana, vs Apsrtc,
2022 Latest Caselaw 3413 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.1886 of 2012

JUDGMENT:-

      No representation from the side of the petitioner.

      Sri     J.Subba      Rao,   learned    counsel,     representing   Sri

M.Solomon Raju, learned counsel for the respondents, is present.

On 27.06.2022, the following order was passed:-

"No representation from the side of the petitioner. On 13.06.2022 also, none appeared for the petitioners.

Sri M.Solomon Raju, learned counsel for the respondents submits that in his view, the petition has been rendered infructuous. 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

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1886 of 2012

Date: 04.07.2022

Scs