Madhya Pradesh High Court
Smt. Gurjeet Keer vs Smt. Raminder Kaur Keer on 21 December, 2016
WP-13886-2016
(SMT. GURJEET KEER Vs SMT. RAMINDER KAUR KEER)
21-12-2016
None for petitioner even when the matter is taken up in the second round. Earlier also on 16.12.2016 there was non- appearance on behalf of petitioner.
Even prior to that on 29.08.2016 no one appeared for the petitioner even in the second round, the petition was accordingly dismissed for want of prosecution which was restored by order dated 16.09.2016 passed in MCC No.2339/2016. After restoration of writ petition since no one appeared for the petitioner on 16.12.2016, the matter was adjourned and is on Board today. The matter is rolled on for the second round but no one appeared for the petitioner.
It appears that the petitioner is not interested in prosecuting the petition, therefore, dismissed for want of prosecution.
(SANJAY YADAV) JUDGE anand