GURUNATH Vs. SENIOR LABOUR INSPECTOR

JUDGEMENT

(1.) The case is of the year 2010. The learned counsel for the petitioner says he has no instructions to go on with the matter.

(2.) It is seen from the order sheet that on 8/6/2021 upon demise of the earlier counsel the present learned counsel had undertaken to file vakalath on behalf of the petitioner. Till today vakalath is not filed and the learned counsel for the petitioner further submits that he has no instructions to go on with the matter. It appears that the learned counsel for the petitioner is not interested in prosecuting the writ petition.

(3.) Accordingly, writ petition is dismissed for non- prosecution.