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Judgment
9 paragraphs · 148 wordsSandeep Sharma, J
Court notice issued to the petitioner in terms of order dated 6.7.2020 has been received back unserved with the report that he has shifted to some
other place.
On 6th July, 2020, this Court having taken note of the fact that Mr. Raju Ram Rahi, Advocate, who was earlier representing the petitioner stands
designated as Deputy Advocate General, issued Court notice to the petitioner on the address mentioned in the petition, but as has been noticed
hereinabove, petitioner does not resides on the given address and as such, this Court has no option, but to dismiss the present petition for non-
prosecution.
Accordingly, in view of the above, the present petition is dismissed for non-prosecution alongwith pending applications, if any. However, liberty is
reserved to the petitioner to get the present petition revived by moving an appropriate application, if required and desired.