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Judgment
4 paragraphs · 123 wordsC.S Dias,J.
The original petition is filed challenging Ext P13 order dated 8.1.2015 passed by the Court of the Subordinate Judge, Kozhikode.
Even though the original petition was filed as early as on 12.3.2015, this Court has not admitted the original petition and has not passed any interim order.
Today, when the original petition was taken up for consideration, the learned counsel appearing for the petitioner submitted that the petitioner is no more. At this distance of time, particularly when the legal representatives of the deceased petitioner have not come on record, I am of the view that the legal representatives of the deceased petitioner are no longer desirous of prosecuting the original petition. The original petition is dismissed as abated.