Smt. G.Miriyam vs The State Of Andhra Pradesh, Rep. ...
2023 Latest Caselaw 2636 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.38740 of 2016

JUDGMENT:-

Request has been made on behalf of the petitioner's

counsel to adjourn the matter.

2. The writ petition pertains to the year 2016 and it is shown

under the caption of "Specially Identified Cases".

3. In the daily cause list, there is request made to the

learned counsels not to seek adjournments in the old cases

listed under the caption of "Specially Identified Cases".

4. The prayer for adjournment is rejected.

5. Learned counsel representing the petitioner's counsel,

submits that the petitioner is not in touch with the counsel.

6. Be that as it may. The Writ petition is dismissed for want

of prosecution, granting liberty to the petitioner, if the cause

survives to file the appropriate application.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 28.04.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.38740 of 2016

Date: 28.04.2023

Scs