Vadapalli Sivananda vs The State Of Andhra Pradesh
2023 Latest Caselaw 2755 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION NO. 8270 OF 2023

JUDGMENT:-

1) On 04.04.2023, the first date of listing, there was no

representation on behalf of the Petitioner.

2) Even on 21.04.2023, as there was no representation

for the Petitioner, the Court passed the following Order:

"On 04.04.2023 there was no representation for the petitioner, and the Court passed order for listing of the case after four weeks.

The matter has been listed today before expiry of four weeks. There is also a registered letter sent by the petitioner's counsel, addressed to the Registrar (Judicial).

Post on 02.05.2023."

3) Today also there is no representation on behalf of the

Petitioner.

4) It has been informed that the learned Counsel for the

Petitioner has sent a registered letter addressed to the

Registrar (Judicial) of this Court, dated 17.04.2023, on

record, submitting that the Petitioner is not 'pressing' the

Writ Petition and the same may be dismissed as

withdrawn.

5) As there is no representation for the Petitioner, the

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: 02.05.2023.

SM/DSB.

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION NO. 8270 OF 2023

Date: 02.05.2023

SM/DSB