Andhra Pradesh High Court - Amravati
Cherukuri Mani vs The State Of Andhra Pradesh on 18 November, 2022
THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO.45820 OF 2018
ORDER:
In spite of listing the matter under the caption of 'for dismissal', there is no representation for the petitioner. It shows that the petitioner is not interested to prosecute the matter.
2. Therefore, the Writ Petition is dismissed for non-prosecution.
Miscellaneous applications, pending if any, shall stand closed.
________________________ JUSTICE RAVI CHEEMALAPATI 18th November, 2022 GBS