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Judgment
2 paragraphs · 81 words
When the matter is called out, nobody appears for the petitioner. Counsel appearing for respondent no. 1 submitted that it seems that petitioner is not interested in the petition and they are not appearing since last three adjournments.
In view of the aforesaid submissions of counsel by the respondent and also looking to the fact that nobody appears on behalf of the petitioner since last three adjournments and today also nobody appears for the petitioner, this petition is dismissed for default.