M.S.Faiz, vs The State Of Andhra Pradesh, Rep By ...
2023 Latest Caselaw 157 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1168 of 2016

JUDGMENT:-

This matter has been listed under the caption of

"Specially Identified Cases" and pertains to the year 2016.

2. On 23.12.2022, the following order was passed:-

"No representation for the petitioner. This matter has been listed under the caption „specially identified cases‟ for the first time after 12.01.20216.

In the interests of justice and also to enable the learned counsel for the petitioner to argue the matter on the next date of listing, list on 06.01.2023 under the same caption with clear understanding the since the matter pertains to the year 2016 and has been listed as „specially identified cases‟, the same shall be argued on the next date and no further adjournment shall be requested."

3. Inspite of the aforesaid order, there is no representation

for the petitioner today also.

4. In view of the above, 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: 06.01.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.1168 of 2016

Date: 06.01.2023

Scs