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Judgment
3 paragraphs · 62 words
ORAL ORDER
Case called out. The matter is posted today for dismissal for non-compliance of office objections, with the understanding that no further time will be granted.
Considering that sufficient time already granted, there is no justification to grant further time for compliance. Hence, exercising power under Rule VIII(B)(2) of the SOP, the present case is Dismissed for non-compliance of office objections.