TABREZ Vs. STATE

JUDGEMENT

(1.) The matter is listed for non-compliance of office objections. Till now, the office objections are not complied by the petitioners and they are not interested to prosecute the matter.

(2.) Accordingly, the petition is dismissed for non- prosecution.

(3.) Later, the learned counsel for the petitioners appeared before this Court and requested time to comply with office objections but the reasons assigned by him is not proper.