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Judgment
3 paragraphs · 92 wordsS Vishwajith Shetty, J
1.
Matter called twice. There is no representation on behalf of the petitioner.
2.
The order sheet maintained by this Court would reveal that on the last several dates of hearing, there is no representation on behalf of the petitioner. The matter is being listed before this Court for the ninth time for compliance of office objections. Inspite of the matter being called twice today, there is no representation. Therefore, this Court has no other option but to dismiss the petition for non-prosecution. Petition is dismissed for non-prosecution.