Telangana High Court
The Depot Manager, A.P.S.R.T.C., Kodad vs R.Krishnaiah on 12 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 11922 of 2003
ORDER:
When the matter is taken up for hearing today, it is noticed that the writ petition was dismissed for default against contesting respondent No.1 vide orders dated 18.08.2010 and, thereafter, no steps have been taken to restore the writ petition against the contesting respondent. In the absence of the contesting respondent, the writ petition cannot be adjudicated. Therefore, the writ petition is dismissed.
Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
______________________________ ABHINAND KUMAR SHAVILI, J 12th November, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 11922 of 2003 (dismissed) 12th November, 2018 cbs