K. Ranga Swamy vs The Central Power Distribution ...
2022 Latest Caselaw 3897 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.2968 of 2012

JUDGMENT:-

      No representation from either side.

      The matter is listed under the caption 'for dismissal'.

      On 27.06.2022, the following order was passed:-

      "No representation from the side of the petitioners.
      The order sheet shows that, on 30.03.2022, 25.04.2022 as
    also on 13.06.2022, none appeared.
      Sri G.Mallikarjuna Reddy, learned counsel, represents that
    Sri Y.Nagi Reddy, learned Standing Counsel for APSPDCL
    has recently been engaged as Public Prosecutor and prays for
    two (02) weeks time to enable him to file vakalat for the
    respondents.

Post on 11.07.2022 under the caption „for dismissal‟."

In view of the aforesaid, it appears that the petitioners are no

longer interested in prosecuting the matter.

Accordingly, 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: 11.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.2968 of 2012

Date: 11.07.2022

Scs