Dr,Ch.Bhaskar Menon vs The Government Of Andhra Pradesh,
2022 Latest Caselaw 2872 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.28442 of 2013

JUDGMENT:-

      No representation from the side of the petitioner.

      Sri K.Dhanunjaya, learned counsel for the respondent No.4

and Sri C.B.Adarsh Kumar, learned counsel, representing learned

Government Pleader for Higher Education for the respondent Nos.1

to 3 are present.

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

pursuant to the order dated 23.06.2022, as on the previous

occasions also, none appeared for the petitioner.

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: 27.06.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.28442 of 2013

Date: 27.06.2022

Scs