Sri Md.Abdul Maajid, vs The Government Of A.P., Rep.By Its ...
2024 Latest Caselaw 7762 AP

Andhra Pradesh High Court - Amravati

Sri Md.Abdul Maajid, vs The Government Of A.P., Rep.By Its ... on 27 August, 2024

                 IN THE HIGH COURT OF ANDHRA PRADESH
                              AT AMARAVATI

               THE HONOURABLE SRI JUSTICE G.NARENDAR

          THE HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA

                  I.A. No. 2 OF 2015 (W.A.M.P. No.917 of 2015)
                                       IN
                           WRIT APPEAL NO: 184/2015

JUDGMENT:

(per Hon'ble Sri Justice G. Narendar)

When the case is called, there is no representation on either side both in

the morning session as well as in the post lunch.

Accordingly, the Review Petition stands rejected for non-prosecution. No

order as to costs.

____________________ JUSTICE G.NARENDAR

______________________________ JUSTICE KIRANMAYEE MANDAVA

Date:27.08.2024 MVK/ANI THE HON'BLE SRI JUSTICE G.NARENDAR

AND

THE HON'BLE SMT. JUSTICE KIRANMAYEE MANDAVA

I.A. No. 2 OF 2015 (W.A.M.P. No.917 of 2015) in WRIT APPEAL NO: 184/2015

Date:27.08.2024

MVK/ANI