Telangana High Court
M. Ganga Vijay Kumar, Hyd. And 3 Others vs The Govt. Of A.P., M.R.O. Amberpet And 29 ... on 12 August, 2024
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY
WRIT PETITION No.16211 OF 2008
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter was listed on 08.07.2024, none appeared for the petitioners. Therefore, this Court has directed to list the matter on 22.07.2024 under the caption 'for dismissal'. Today, when the matter is called, learned counsel for the petitioners appeared and informed the Court that he has no instructions from his clients to argue the matter. In view of the same, this Court has no other option except to dismiss the Writ Petition for default or non- prosecution.
2. Accordingly, the Writ Petition is dismissed for default. There shall be no order as to costs.
Miscellaneous Applications, if any, pending in this Writ Petition, shall stand closed.
_________________________ ABHINAND KUMAR SHAVILI, J __________________________ LAXMI NARAYANA ALISHETTY, J Date: 12.08.2024.
MD