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Judgment
4 paragraphs · 121 wordsH.T. Narendra Prasad, J
On 03.07.2024, the matter was posted for non-payment of process fee for issuance of notice to the respondent. On that day, none appeared for the petitioner. A week’s time was granted to do the needful. Again the matter was posted on 16.07.2024. On that day also none appeared for the petitioner and the process fee was not paid. Hence, the matter was ordered to be listed to today, at the top of the list, under the caption ‘for dismissal’.
Even today also none appeared for the petitioner and the process fee has not been paid. It appears that the petitioner is not interested in prosecuting the petition.
Hence, the petition is dismissed for non-prosecution.