Mahindra Hills Bc, Sc And Vaddera ... vs The State Of Telangana
2021 Latest Caselaw 4366 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   I.A.Nos.1 and 2 of 2019
                            in/and
                 WRIT APPEAL No.216 of 2019

COMMON JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




        When the matter was taken up today in the pre-

lunch session, none appeared for the appellants.                                 The

matter was therefore passed over. Even after the lunch

recess, there is no representation on behalf of the

appellants.

        The Interlocutory Applications and the Writ Appeal

are accordingly dismissed for want of prosecution.



                                        ___________________________
                                           SATISH CHANDRA SHARMA, CJ




                                        ___________________________
                                                    N. TUKARAMJI, J
15.12.2021

vs