The Depot Manager vs K.Narayana
2021 Latest Caselaw 3639 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                              W.A.No.428 of 2019

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



      Learned counsel for the appellant was fair enough in stating

that respondent No.1 is no more and that he has not been able to

locate his legal representatives. He therefore prays that the writ

appeal be disposed of with a liberty to the appellant to file a fresh

writ appeal, in case need arises in future.

The Writ Appeal is disposed of with the aforesaid liberty.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 19.11.2021 JSU