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Judgment
6 paragraphs · 61 words
ORDER
Petitioner is regularly absent. Learned counsel for R1 is present.
In view of continuous absent of the petitioner/appellant from 31.07.2025, this matter is listed for dismissal today. Today also, there is no representation for the petitioner/appellant.
Therefore, IA 582/2024 and RA (SA) 82/2024 are dismissed for non-prosecution.
Parties shall bear their own costs.
Pending IAs, if any, shall stand closed.