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Judgment
3 paragraphs · 88 wordsHeard learned counsel for the respondent. Today also nobody has appeared on behalf of petitioner.
Learned counsel for the respondent is justified in seeking dismissal of this petition for non-prosecution. Earlier counsel for the petitioner sought discharge which was allowed on 25.11.2020. Since then several opportunities have been granted, but the petitioner had chosen not to appear either through authorised representative or through any counsel. Clearly the petitioner is not interested in pursuing this petition. It is dismissed for non-prosecution.
M A if any, shall stand disposed of.