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Judgment
3 paragraphs · 85 words
There was no appearance on behalf of the petitioner on 21.08.2025 and 28.08.2025. Therefore, this Court directed the Registry to list this matter on 04.09.2025 under the caption, "for dismissal". Even today i.e., on 04.09.2025 there is no representation on behalf of the petitioner despite listing the matter under the caption, "for dismissal". This shows that the petitioner is not evincing any interest to prosecute the case.
Accordingly, this Writ Petition is dismissed for non-prosecution. No costs.
Miscellaneous Petitions, pending if any, shall stand closed.