Telangana High Court
The Managing Director A.P.S.R.T.C. vs K.V.V.S. Narayana on 1 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
1
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
W.P. No.18176 of 2002
ORDER:
Challenging the orders in I.D.No. 12 of 1999 in M.P.No. 15/2000, which was passed in favour of the 1st respondent-Corporation, the present writ petition is filed.
2. When the matter is taken up for hearing, it is noticed that the writ petition was dismissed for default against the 1st respondent, by order dated 18.08.2010 and the counsel for the petitioner has not taken any steps to ensure that the petition is restored against the 1st respondent.
3. Since the writ petition against the 1st respondent was already dismissed for default, in the absence of the 1st respondent, this writ petition cannot be adjudicated on merits.
4. Accordingly, the writ petition is dismissed. No order as to costs. Miscellaneous petitions pending, if any, stand closed.
________________________ ABHINAND KUMAR SHAVILI, J Date: 01.11.2018 DMG