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Judgment
4 paragraphs · 98 words
W. Diengdoh, J
1.
None appears on behalf of the petitioner.
2.
Mr. N. Syngkon, learned GA appearing on behalf of the State respondent Nos. 1-3 has submitted that, in view of this Court’s order dated 01.09.2025, the writ petition is liable to be dismissed for non-prosecution.
3.
This Court has noted the said order, wherein it has been remarked that, if no representation is made on the next date, the matter shall stand dismissed. Accordingly, in view of such order, and the fact that the petitioner has remained absent even today, this petition is dismissed for non-prosecution.