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Judgment
The case is called out twice.
The present matter is pending since April 2025. Notice has also not been issued yet.
There is no appearance of any Counsel recorded in the order dated 09.09.2025. Further, order dated 16.01.2026 records as follows:
“1.Even on second call, none appears on behalf of the parties.
2.Adverse orders are deferred.
3.List on 25.05.2026.”
None appears on behalf of the Petitioner today as well.
There was no appearance on behalf of the Petitioner on the previous date of hearing either.
It, therefore, appears that the Petitioner is not interested in pursuing the present petition.
Additionally, there seems a delay of 36 days delay in filing the petition and 482 days in refiling which is apparently beyond the limitation period.
Accordingly, the present petition is dismissed in default for want of prosecution.
Pending application(s), if any, also stand disposed of.