AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 72 words
1.
There was no appearance on behalf of the review petitioner on the last date of hearing. We had specifically directed that the matter would be listed in the afternoon session today with the observation that if none appeared, the matter could be dismissed for default and non-prosecution.
2.
There is no appearance on behalf of the review petitioner today either. As such, the review petition is dismissed for default and non-prosecution.