BOGU MURALI Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners is absent.

(2.) This matter is being listed for the sixth time for compliance of office objections; this Court has already taken note of the fact that the learned counsel for the petitioners has remained absent continuously.

(3.) On 9/2/2023, as a final opportunity, time was granted to comply with the office objections. Again when the matter was listed on 1/3/2023, none appeared for the petitioners. When the matter was listed on 22/5/2023, again learned counsel for the petitioners has remained absent and as a last chance, a week's time was granted making it clear that if there is no representation and if the office objections are not complied, petition will be dismissed for non-prosecution.