Andhra Pradesh High Court - Amravati
M/S Hindustan Shipyard Ltd., vs The Regional Provident Fund ... on 9 November, 2020
Author: M.Venkata Ramana
Bench: M.Venkata Ramana
THE HON'BLE SRI JUSTICE M.VENKATA RAMANA
W.P No.25504 OF 2010
ORDER:-
None appeared for the petitioner even on this day. On 11.09.2020 this matter was directed to be listed to this day following the order dated 21.10.2020. As per the order dated 21.10.2020 this matter was directed to be listed under the caption "for dismissal".
Sri V. Raghu, learned counsel appearing for respondent Nos.2 to 28 brings to the notice that this Court the pathetic condition of these respondents on account of the interim order granted on 07.10.2020 and it is stated to be continued even now.
In the above circumstances, since there is no representation again on this day for the petitioner this Writ Petition is dismissed for non-prosecution. No costs.
Miscellaneous applications pending, if any, in this case stand closed.
Interim orders granted, if any, stand vacated.
_________________________________ JUSTICE M. VENKATA RAMANA Date : 09-11-2020 EPS 2 THE HON'BLE SRI JUSTICE M.VENKATA RAMANA 42 W.P. No.25504 OF 2010 Date : 09-11-2020 EPS