Chikka Ashok Kumar vs The Government Of A.P.
2022 Latest Caselaw 3018 AP

Citation : 2022 Latest Caselaw 3018 AP
Judgement Date : 28 June, 2022

Andhra Pradesh High Court - Amravati

Chikka Ashok Kumar vs The Government Of A.P. on 28 June, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.5982 of 2012

JUDGMENT:-

      No representation from the side of the petitioner.

      Sri A.V.Badra Naga Seshayya, learned Assistant Government

Pleader for Services-IV for respondent Nos.1 to 3 is present.

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

pursuant to the order dated 21.06.2022, 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: 28.06.2022 SCS

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