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Judgment
It is submitted by learned counsel for the petitioner that he wants to withdraw himself from the proceedings of present petition, as he has not received any instruction from the petitioner for the last two years. It seems that the petitioner is not interested in pursuing the matter as on the last date of hearing last opportunity was granted for filing the affidavit of service, which has not been filed by learned counsel on account of not having received the instructions from the petitioner.
In view of the above and statement made learned counsel for the petitioner is released from the proceedings of the present petition. Keeping in view the facts and circumstances and on account of the fact that the matter has been lingering on from the last two years at the same stage, it seems that the petitioner is not interested in prosecution of the present petition. Thus, the instant petition is dismissed for want of non-prosecution