B. John Babu vs The Govt. Of Andhra Pradesh,
2022 Latest Caselaw 3208 AP

Citation : 2022 Latest Caselaw 3208 AP
Judgement Date : 30 June, 2022

Andhra Pradesh High Court - Amravati

B. John Babu vs The Govt. Of Andhra Pradesh, on 30 June, 2022

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.7852 of 2013

JUDGMENT:-

      No representation from the side of the petitioner.

      Learned Government Pleader for Social Welfare appearing for

the respondents represents that considering the prayer as made

and age of the petitioner at the time of filing of the petition, the

petition has been rendered infructuous.

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

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: 30.06.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI