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Judgment
2 paragraphs · 63 words
None appeared for the Applicant, despite repeated calls. No one is present. It is seen from the record that even on the last date of hearing, parties were seeking adjournment on the ground that the settlements talks are going on between the parties. It shows that the Petitioner is not interested to pursue the matter.
Accordingly, the Petition (IB)-579(PB)/2020 stands dismissed for non-Prosecution.