Vinna Mahalakshmi, W/O. ... vs The Government Of Andhra Pradesh,
2022 Latest Caselaw 3958 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.8637 of 2013

JUDGMENT:-

      No representation from the side of the petitioner.

      Learned Government Pleader for Women and Child Welfare

for the respondents, is present.

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

On 06.07.2022, the following order was passed:-

"None appears for the petitioner. On 14.06.2022 also none appeared for the petitioner. List on 13.07.2022 under the caption „for dismissal‟."

In view of the aforesaid, it appears that the petitioner is 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: 13.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.8637 of 2013

Date: 13.07.2022

Scs