Telangana High Court
Erakala Krishna, Raidurg Village, ... vs Hyderabad Urban Development ... on 15 November, 2023
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.14718 of 2007
ORDER:
When the matter was listed on the previous occasion i.e., 01.11.2023, none appeared for the petitioner, and the matter was directed to be listed on 15.11.2023, under the caption of 'for dismissal'.
2. Despite the matter being listed today, under the caption of 'for dismissal' there is no representation for the petitioner, which indicates that the petitioner is not interested in pursuing the matter any further.
3. In view of the above, the Writ Petition is dismissed for non-prosecution. No order as to costs.
4. Consequently, miscellaneous petitions pending, if any, shall stand closed.
___________________ T. VINOD KUMAR, J 15th November, 2023.
gra 2 THE HON'BLE SRI JUSTICE T. VINOD KUMAR WRIT PETITION No.14718 of 2007 15th November, 2023.
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