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Judgment
5 paragraphs · 90 wordsH.P. Sandesh, J
This matter is listed periodically and no representation for the petitioner on 13.01.2022. However, this Court, provided an opportunity. On
20.01.2022 also, there was no representation for the petitioner and this Court made it clear that, if the learned counsel fails to appear before the Court,
the petition will be dismissed for non-prosecution. Today also, there is no representation on behalf of the petitioner.
Therefore, it appears that the petitioner is not interested in pursuing the matter. Hence, the criminal petition is dismissed for non-prosecution.