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Judgment
2 paragraphs · 86 wordsH.P. Sandesh, J
The counsel for the petitioner was absent on 27.05.2022 and in the ends of justice, one more opportunity was given to the counsel for the petitioner to prosecute the case and this Court made it clear that if the counsel for the petitioner does not appear before the Court on the next date of hearing, the petition will be dismissed for non-prosecution. Inspite of the said order, today also the counsel for the petitioner is absent. Hence, the petition is dismissed for non-prosecution.