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Judgment
5 paragraphs · 86 words
1.
The matter is called out twice.
2.
However, none appears on behalf of the Decree Holder.
3.
A perusal of the order sheets reveals that none appeared on behalf of the Decree Holder on 24.03.2025, 25.08.2025, 02.12.2025, 03.02.2026 and 24.07.2026 before this Court, or on 02.09.2026, 21.09.2026 and 07.10.2026 before the learned Joint Registrar.
4.
It appears that Decree Holder is no longer interested in pursuing the present petition.
5.
The present petition is dismissed for non-prosecution with liberty to revive, if cause still survives.