Mr.M.Chinna Ramanaiah 2 Others vs A.P.F.D.C Ltd, 2 Others
2022 Latest Caselaw 3207 AP

              THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.4540 of 2011

JUDGMENT:-

        No representation from the side of the petitioners.

        On 23.06.2022 also, there was no representation from either

side.

        Sri    Ambati   Satyanarayana,    learned   counsel    for   the

respondents is present.

He represents that the petition was already withdrawn by the

1st petitioner and was dismissed as such by order dated

08.08.2017.

He further submits that the 2nd petitioner wrote a letter to

his counsel to withdraw the petition, a copy of which was

submitted to the corporation/respondents.

The 3rd petitioner has already retired from service.

Be that as it may, as the matter pertains to the year 2011

and the learned counsel for the petitioners is not present, inspite of

listing the matter under the caption 'for dismissal', this 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: 30.06.2022 SCS

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474466446544455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.4540 of 2011

Date: 30.06.2022

Scs