Banda Srinivas Reddy vs The State Of Telangana
2021 Latest Caselaw 3078 Tel

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



                    WRIT APPEAL No.35 of 2021


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




        On the first call when the matter was taken up in

the pre-lunch session, none appeared for the appellants.

The matter was, therefore, passed over to be taken up

after lunch recess. Even in the second round, when the

matter is called, none is present on behalf of the

appellants.     Earlier also on 23.07.2021, there was no

appearance on behalf of the appellants.


        The writ appeal is, therefore, dismissed for want of

prosecution. The miscellaneous applications pending in

this appeal, if any, shall stand closed. There shall be no

order as to costs.


                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ




                                          ___________________________
                                                A.RAJASHEKER REDDY, J
28.10.2021

vs