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Judgment
2 paragraphs · 111 words
H.P. Sandesh, J
The counsel appearing for the petitioner is absent. This Court vide order dated 20.12.2023 observed that the counsel appearing for the respective parties are absent and hence, one more opportunity is given to the counsel for the revision petitioner subject to the payment of cost of Rs.500/- payable to the Legal Services Authority of this Court. Inspite of the said order, today also, the counsel for the petitioner not appeared before this Court and cost is also not paid. The matter is of the year 2017. Hence, the conduct of the counsel is clear that he is not pursuing the matter diligently. Accordingly, the revision petition is dismissed.