K. Ramesh Died Per Lr, P 2 And 3 vs The Joint Secretary,
2025 Latest Caselaw 840 Tel

Telangana High Court

K. Ramesh Died Per Lr, P 2 And 3 vs The Joint Secretary, on 6 January, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE THE CHIEF JUSTICE SRI PINAKI CHANDRA
                       GHOSE
                         and
       THE HON'BLE SRI JUSTICE B.N.RAO NALLA


               WRIT APPEAL NO. 1351 of 2011


                     DATED: 31..01..2013

Between:

K. Ramesh.

                                              ... Appellant

And

The Joint Secretary, Ministry of
Social Justice & Empowerment,
Government of India, Sastri Bhavan,
New Delhi and another.




                                           ... Respondents.




  THE HON'BLE THE CHIEF JUSTICE SRI PINAKI CHANDRA
                          GHOSE
                           AND
          THE HON'BLE SRI JUSTICE B.N.RAO NALLA

                  WRIT APPEAL NO. 1351 of 2011

JUDGMENT:

(per the Hon'ble the Chief Justice Sri Pinaki Chandra Ghose)

None appears for the appellant nor any accommodation is sought for on his behalf.

Hence, the writ appeal is dismissed for non-prosecution. As a sequel, the miscellaneous petitions, if any, shall stand dismissed accordingly. No costs.

________________________ PINAKI CHANDRA GHOSE, CJ

______________________ B.N.RAO NALLA, J

Dt. 31..01.2013 Kv

THE HON'BLE THE CHIEF JUSTICE SRI PINAKI CHANDRA GHOSE AND THE HON'BLE SRI JUSTICE B.N. RAO NALLA WRIT APPEAL NO. 1351 of 2011

(Judgment of the Division Bench delivered by the Hon'ble the Chief Justice Sri Pinaki Chandra Ghose)

31..01..2013 Kv