SHABI RABI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These matters were being listed before this Court regularly. On 24/8/2022, a week's time was granted finally to comply with the office objections and therefore, the matters were listed on 12/9/2022 and on that day there was no representation on behalf of the petitioners. Even today, when the matters were called for the first time, there was no representation on behalf of the petitioners and the matters were passed over. When the matters are called for the second time, there is no representation for the petitioners and the learned counsel for the respondents present. In that view of the matter, petitions are dismissed for non-prosecution.