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Judgment
12 paragraphs · 237 wordsHarsh Bunger, J
The present petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dated 28.05.2019 (Annexure P-2) passed by learned Commissioner, Ambala Division, Ambala and order dated 16.09.2021 (Annexure P-1) passed by learned Financial Commissioner, Haryana.
A perusal of the order sheets reveals that on 06.08.2025, the following order was passed:-
“Written statement filed on behalf of respondents No.5 and 6 has already been placed on record. A copy thereof is handed over to learned counsel for the petitioner, in Court today itself, who seeks an accommodation to prepare and argue the matter.
List on 24.09.2025 for final arguments.
Replication, if any, be filed within a period of two weeks from today with an advance copy to the counsel opposite.
It is made clear that no further opportunity to file replication shall be afforded.
Interim order to continue till the next date of hearing only.”
Today, there is no representation on behalf of the petitioners.It appears that the petitioners are no more interested in pursuing the instant matter.
In view of the above, the present writ petition is dismissed for non-prosecution.
All the pending application(s), if any, shall also stand closed.
A copy of this order be sent to the petitioners at the address as mentioned in the memo of parties.