- (1.) This petition was posted for hearing on 02.06.2017 and no one had appeared on the aforesaid date. However, in the interest of justice, it was adjourned for today.
(2.) Even today, the matter has been called twice and in the post lunch session again no one has put in appearance.
(3.) It appears that the petitioner has lost interest in the petition. Dismissed for non-prosecution.;