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Judgment
6 paragraphs · 103 words
1.
Heard Mr. Harsha R Shetty, learned Counsel for the Respondent and none for the Petitioner.
2.
On 22.11.2021, the following order was passed:
"1. Heard Shri G S Venkata Subbarao, learned Counsel for the Respondent and none appeared for the Petitioner.
2.
This matter is pertaining to year 2020, and pleadings are completed, however, there is no representation from the Petitioner. Hence, list the case under the caption 'Tor Dismissal" on 06.12.2021."
3.
Even on the third revised call there was no representation for the Petitioner.
4.
In these circumstances, the CP (TB) No. 19/BB/2020 is dismissed for default and for non-prosecution.