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Judgment
The present execution application has been filed by the Complainant seeking execution of the Order dated 11.03.2022 of this Commission.
Repeatedly called out intermittently.
None appears for the complainant / decree holder. On the last date i.e. 30.05.2023 also nobody had appeared for the complainant / decree holder and the following Order was passed:
Nobody appears for the parties.
On 26.04.2023 also nobody appeared.
By way of last opportunity the case is adjourned for today.
List on 18.07.2023.
Even before that on 26.04.2023 none had appeared for the complainant / decree holder.
It appears to be a matter of non-prosecution. The present execution application therefore stands dismissed in default. However, it may be observed that if the decree holder is interested in pursuing the matter in right earnest and feels aggrieved by this Order he may move appropriate recall/restoration application within three months from today.
The Registry is requested to send a copy each of this Order to all parties in the execution application and to their learned counsel. The stenographer is requested to upload this Order on the website of this Commission immediately.