PRAKASH Vs. M.L.KULKARNI

JUDGEMENT

(1.) On 27/10/2022, a weeks time was granted to comply with the office objections and it was made clear that if the office objections are not complied on or before 8/11/2022, the writ petition would be dismissed without reference to bench.

(2.) However despite grant of time, the petitioner, who is party-in-person has not complied with the office objections.

(3.) Left with no other alternative, the writ petition is dismissed as non prosecution.