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Judgment
4 paragraphs · 62 words
C. Hari Shankar, J.
1.
This review petition has been filed after dismissal of the SLP by the Supreme Court against the judgement dated 16 October 2025, of which review is sought.
2.
The matter has been called out twice. There is no appearance on behalf of the petitioner on either call.
3.
The review petition is dismissed for default and non-prosecution.