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Judgment
BP No. 66 of 2018
Even after delivery of notice to petitioner, none is to press. Since previous two dates, none used to appear. Though counsel was present but had taken discharge because of no instruction from his client i.e petitioner.
Under above circumstances, it is apparent that petitioner is not intending to contest this petition. As petition is of old year 2018, probably interest had gone.
Hence, the same is being dismissed for non-prosecution.
BP No. 704 of 2016
Learned counsel for petitioner is present. Whereas counsel for respondent who had taken his discharge is present. But none is for respondent. As respondent is not appearing nor giving any instructions to his counsel, it is being said to be deliberate one.
A request is being made for service through police mode for ensuring presence and version of the respondent.
Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s). It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent(s) fixing date for further direction by office.
List the matter ‘for directions’ on 10.1.2023.