Telangana High Court
/S Rayalseema Enterprises, Rep. By Its ... vs Government Of Andhra Pradesh, Rep By Its on 22 November, 2024
HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.6821 of 2014
ORDER:
Today when the matter has been taken up for hearing, learned counsel for the petitioners fairly submits that inspite of several efforts no instructions are forthcoming from the petitioners and pray this Court to pass appropriate orders.
2. In view of the submission made by learned counsel for the petitioners, it appears that petitioners are not interested to pursue the matter, hence, this Court has no other option except to dismiss the matter for non-prosecution.
3. Accordingly, this writ petition is dismissed for non-prosecution. There shall be no order as to costs.
As a sequel, miscellaneous applications, if any pending, shall stand closed.
______________________ N.V.SHRAVAN KUMAR, J 22.11.2024 SHA