Telangana High Court
B.Laxmi Narayana And Others vs Union Of India Ministry Finance N Delhi on 13 April, 2023
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
Writ Petition No.1007 of 1989
ORDER:
This writ petition is of the year 1989.
2. Registry has submitted note to the effect that the case file / record is not traceable.
3. Considering the above and the long pendency, Court is of the opinion that no useful purpose would be served by keeping the matter in a state of pendency. However, liberty is granted to the parties to either file a fresh writ petition or seek revival in the event case file is traced out or in the event any prejudicial action is taken.
4. Accordingly, writ petition is disposed of without prejudice to the rights of the parties subsisting as on date.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
________________________________ UJJAL BHUYAN, CJ 13.04.2023 MRM