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Judgment
Dr. Chillakur Sumalatha, J
Sri.Kishan representing Sri.Roshan.H.C, learned counsel on record for the petitioner simply seeks time.
As per office endorsement requisites are not furnished for sending notice to the respondent. Sufficient time was granted to the petitioner to furnish the requisites for sending notice to the respondent. Conditional order was also passed on 10.02.2025 so that the petitioner would furnish the requisites. However, requisites are not furnished. Though the matter is listed on this day under the caption 'for dismissal' for non-furnishing the requisites to send notice to the respondent, yet learned counsel for the petitioner simply seeks time.
In the light of these facts, this Court does not find any grounds to adjourn the matter further. Also the facts narrated reveals that the petitioner is neither dedicated nor interested in pursuing the matter.
Thus, the petition stands dismissed for non-prosecution.