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Judgment
6 paragraphs · 109 words
O.M.P. (COMM.) 141/2020 (Old O.M.P. 843/2013)
1.
It is seen, in this matter, there has been no appearance on behalf of either party after 10th December, 2013. There is no appearance on 4th September, 2014, 8th September, 2014, 11th September, 2014 or 15th September, 2014.
2.
Today, too, there is no appearance on behalf of either party.
3.
Attempts have been made to contact learned counsel for the petitioner at the email id and the mobile and telephone nos. provided by him but there is no response.
4.
It appears that neither party is interested in prosecuting this matter.
5.
Accordingly, the petition is dismissed for default and non-prosecution.