Telangana High Court
The Prudential Cooperative Bank ... vs The Appellate Authority Appointed ... on 3 November, 2025
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.8687 OF 2012
ORDER:
When the matter was taken up for hearing on 09.10.2025, there was no representation on behalf of the petitioner. Therefore, the matter was directed to be listed on 16.10.2025 under the caption 'For Dismissal'. On 16.10.2025, the learned counsel for the petitioner sought time and the matter was directed to be listed on 30.10.2025, finally, under the same caption. On 30.10.2025, the matter was directed to be listed on 03.11.2025 under the same caption.
2. Today, though the matter is listed under the caption "For Dismissal", there is no representation on behalf of the petitioner. It appears that the petitioner is not having any interest to prosecute the matter.
3. Accordingly, this Writ Petition is dismissed for non-prosecution. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.
___________________________ NAMAVARAPU RAJESHWAR RAO, J Date: 03.11.2025 pss 46 THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO WRIT PETITION No. 8687 OF 2012 Date: 03.11.2025 pss