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Judgment
Learned counsel for the petitioner submits that petitioner-company was incorporated under the provisions of the Companies Act, 1956 and that the plant and machinery of the petitioner-company were subsequently acquired by another company in a bank auction. As of now the petitioner-company not in existences, due to which there are no specific instructions from the petitioner-company to prosecute the matter on merits. In view of the same, the learned counsel submits that the writ petition may be dismissed for non-prosecution.
In view of the aforesaid submissions, this writ petition is dismissed for non- prosecution.
Consequently, miscellaneous petitions pending, if any, shall also stand dismissed. No costs.