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Judgment
3 paragraphs · 52 words
1.
No one appears for the petitioners.
2.
Adjournment had been prayed for on behalf of learned counsel appearing for the petitioners on the last occasion i.e. on 03.07.2026.
3.
C.R.P.No.1807 of 2026 is accordingly dismissed for default. All connected applications shall stand closed. There shall be no order as to costs.