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Judgment
3 paragraphs · 91 words
it is pointed out on behalf of the third respondent that the directions contained in the order dated 28.03.2022 to remit Rs.30,00,000/- (Rupees thirty lakhs only) has not been complied with by the petitioners.
This Court further notices that, on 13.11.2023, it was pointed out that the first petitioner passed away and time was sought for taking instructions in the matter. Till date, no application seeking impleadment of the legal heirs of the first petitioner is also filed.
In view of the afore, this writ petition would stand dismissed for non-prosecution.