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Judgment
2 paragraphs · 80 words
S Vishwajith Shetty, J
Matter called twice. There is no representation on behalf of the petitioners. The matter is listed for the ninth time for non-compliance of office objections. The order sheet maintained by this Court would go to show that even on earlier dates of hearing, there was no representation on behalf of the petitioners. Therefore, this Court is not left with no other option but to dismiss the petition for non-prosecution. Accordingly, the petition is dismissed for non-prosecution.