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Judgment
OA 597/2021
None appears for the applicant.
When the matter was taken up on 24th March, 2021 none appeared for the applicant and an objection was raised by the respondents with regard to the maintainability of this application not only on the ground of want of territorial jurisdiction but also with regard to jurisdiction of the subject matter of this application. On 30t1 July, 2021, these objections were pointed out to learned counsel for the applicant and he was directed to address us when he sought time and the case was adjourned to 20th September, 20th September, 2021 due to certain administrative reasons the matter could not be heard. Thereafter, when the matter was taken up on 4th October, 2021, none appeared for the applicant and the matter was adjourned for today. Again when the matter is taken up today, we find that none has appeared for the applicant.
Keeping in view the fact that none has appeared for the applicant and the objections raised by the respondents are not being satisfied, we dismiss this OA for want of prosecution.
The OA is dismissed for non prosecution.