N.Bhaskara Rao, Vijayawada vs The Senior Divisional Personnel ...
2024 Latest Caselaw 7732 AP

Citation : 2024 Latest Caselaw 7732 AP
Judgement Date : 27 August, 2024

Andhra Pradesh High Court - Amravati

N.Bhaskara Rao, Vijayawada vs The Senior Divisional Personnel ... on 27 August, 2024

 APHC010128152006
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                                            [3470]
                              (Special Original Jurisdiction)

             TUESDAY ,THE TWENTY SEVENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                           PRESENT

            THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

              THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                           WRIT PETITION NO: 21723/2006

Between:

N.bhaskara Rao, Vijayawada                                                       ...PETITIONER

                                              AND

The Senior Divisional Personnel Officer Vijayawada Ano ...RESPONDENT(S)
and Others

Counsel for the Petitioner:

   1. G V SUBBA RAO

Counsel for the Respondent(S):

   1. MALLAMPALLI SRINIVAS(CENTRAL GOVT COUNSEL)

   2. PUSHPINDER KAUR

   3. K ARUNA(SC FOR RAILWAYS)

The Court made the following:

ORDER:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

On 19.08.2024 the following order was passed:

"On 02.08.2024 the following order was passed:

Smt.Anuradha, learned counsel representing Sri G.V.Subba Rao, learned counsel for the petitioner appearing through virtual mode, prays for two (02) weeks time to make her further submissions and place the relevant judgments.

Post on 16.08.2024.

No further adjournment will be granted.

02. Today also Smt.Anuradha, learned counsel representing Sri G.V.Subba Rao, learned counsel for the petitioner appearing through virtual mode, prays for further time. She also further submits that, the petitioner could not be in contact to obtain latest instructions pursuant to the order dated 19.07.2024.

03. Post on 27.08.2024."

2. Today, there is no representation for the petitioner.

3. Sri Mallampalli Srinivas, learned counsel for the respondents is present.

4. The matter pertains to the year 2006 and has been listed under the

caption „specially identified cases‟.

5. 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

____________________ NYAPATHY VIJAY, J

Dated: 27.08.2024 AG