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Judgment
Case called out intermittently.
None appears for the petitioner.
Perusal of the record shows that the petitioner has not been appearing in the matter since long. Order sheets dated 11.07.2022, 19.10.2022, 03.01.2023, 22.03.2023 and 26.06.2023 all show that on none of these dates any one appeared on behalf of the petitioner.
Today also neither learned counsel nor proxy counsel nor anybody else appeared on behalf of petitioner.
The petition stands dismissed in non-prosecution.
However, in the interest of justice it may be observed that if the petitioner is interested in pursuing the matter in right earnest with due diligence and feels aggrieved by this Order it may move appropriate application for recall of Order and restoration of petition in accordance with law.
The Registry is requested to send a copy each of this Order to all parties in the petition and to their learned counsel. The stenographer is requested to upload this Order on the website of this Commission immediately.