- (1.) The petition was listed before the Bench to file a memo regarding compliance of office objections. When the matter was taken up, there was no representation for Petitioner. Again the case was called at 1.00 PM, there is no representation of the petitioner.
(2.) The matter is being listed from time to time for compliance of objections.
(3.) The petitioner has not compiled the objections, in spice of sufficient time granted on several occasion. Petitioner has not shown any interest to proceed further in matter. Petition is therefore deserved to be dismissed for non-prosecution and non-compliance In the result, petition is dismissed for non-compliance of objections.;