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Judgment
3 paragraphs · 87 words
Pradeep Singh Yerur, J
1.
There is no representation on behalf of the petitioners.
2.
Despite several opportunities being given to the petitioners to rectify the objections, the same is not complied. It appears the petitioners are not interested in prosecuting the case as even today also there is no representation nor objections are complied though on the previous date of hearing it was observed that if objections are not rectified within two weeks, the matter would be dismissed. Hence, the petition is dismissed for non prosecution.