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Judgment
8 paragraphs · 168 wordsKuldeep Tiwari, J
This Court vide order dated 14.10.2025, had passed the following order:-
"Learned counsel appearing on behalf of the petitioner apprises this Court that during the pendency of the instant writ petition, unfortunately, the demise of the Chairman, who was representing the petitioner/ Management, has occurred. She further submits that she has not received any instructions, from the quarter concerned, to address the arguments.
In view of the above, let Court notice be issued to the petitioner/Management, returnable for 09.04.2026"
As per the office report, court notice issued to the petitioner has been received back with the report that the Chairman has already died. Learned counsel appearing for the petitioner also pleads no instructions.
In such circumstances, this Court is left with no other option except to dismiss the instant petition for want of prosecution.
Dismissed for non-prosecution.
However, liberty is reserved to the petitioner, to revive the instant petition by filing an apt motion, in case her grievance still survives.