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Judgment
4 paragraphs · 109 wordsG.S. Sandhawalia, J
Respondent Nos.1 & 4 remain unserved for want of fresh/correct address. Earlier the counsel representing the applicant-appellant, Mr.V.G.Dogra, Advocate has expired and thereafter, Ms.Upasna Dhawan, Advocate was appearing.
As per office report, she was informed of the case and she stated that she has been appointed as State Counsel and request has been made to send the letter to the concerned appellant as the letter which she had sent had not been responded.
Thus, it is apparent that the appellant has neither engaged another counsel nor responded to the letter of the earlier counsel. In such circumstances, the present appeal is dismissed for want of prosecution.