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Judgment
8 paragraphs · 187 wordsAnanda Sen, J
On 04.12.2023, an interlocutory application being I.A. No.6584 of 2022 was disposed of by a Coordinate Bench of this Court. While disposing the said interlocutory application, the Coordinate Bench allowed necessary insertion to be carried out in the relevant part of the writ petition, in course of the day.
On 01.09.2025, this Court ordered the petitioner to file an amended writ petition within two weeks, as the insertion / amendment was not carried out.
The case was listed on 15.09.2025 when an adjournment was granted.
On 09.10.2025, it was submitted by the petitioner’s counsel that he has misplaced his file, thus, he prayed for some time. The time was granted and the case was directed to be listed on 30.10.2025.
Thereafter on three dates i.e. 30.10.2025, 06.11.2025 and 20.11.2025, due to paucity of time, the matter could not be taken up.
Today, when the matter is taken up, again time has been sought for. The amendment has not yet been carried out, nor the amended writ application is filed.
Thus, this writ petition stands dismissed for default.