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Judgment
3 paragraphs · 84 words
1.
On the earlier date of hearing i.e. 23.09.2026 none appeared on behalf of petitioner in two rounds and today also, when the matter is taken up for hearing non appeared on behalf of the petitioner in two rounds.
2.
Since there is no representation on behalf of the petitioner even in the second round, this Court has left with no other option except to dismiss the instant CRMP for want of prosecution.
3.
Accordingly, the instant CRMP is dismissed for want of prosecution.