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Judgment
4 paragraphs · 62 words
The Respondent is represented through their respective Learned Counsel(s).
None appeared for the Petitioner.
It is matter of record that on last occasion also none appeared for the Petitioner, it seems that Petitioner is not interested to pursue the matter, hence it is deserving to be dismissed for want of prosecution.
Accordingly, CP(IB) 249 of 2019 is dismissed being want of prosecution.