Telangana High Court
Shaik Ebrahim And 4 Others vs The State Of Ap., Rep.Byits P.P And ... on 24 September, 2018
SMT JUSTICE T.RAJANI
CRIMINAL PETITION No.8742 OF 2011
ORDER:
When the matter was taken up for hearing on 17.09.2018, as none appeared, it was directed to be listed under the caption 'For Dismissal'. Even today, when the matter is taken up for hearing, neither the petitioners appear nor there any representation on their behalf.
Hence, the Criminal Petition is dismissed for non prosecution.
As a sequel, the miscellaneous petitions, if any pending, shall stand dismissed.
______________________ T. RAJANI, J Date: 24.09.2018.
Dsh SMT JUSTICE T.RAJANI 9 26092018 CRIMINAL PETITION No.8742 OF 2011 Date. 24.09.2018 DSH Accordingly, the interim stay, granted earlier in Crl.P.M.P. No.164 2013, dated 10.01.2013, shall stand vacated.