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Judgment
2 paragraphs · 116 words
V.V.S. Rao, J.—This matter was initially listed yesterday i.e. 23-4-2004 high up in the list. It is an old matter and the list was circulated to the learned counsel well in advance. In spite of the same, when the matter was called yesterday, the learned counsel for the petitioner was absent and there was no representation for the petitioner. Therefore, this court, so as to give a last chance directed the office to list the case under the caption "FOR DISMISSAL". Today the matter is appearing under the caption "FOR DISMISSAL". In spite of the same none appears and the learned counsel for the petitioner is absent.
2.
Therefore, the Writ Petition is dismissed for default/non-prosecution.