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M. Ramesh v. Union Of India
Karnataka High Court
Jan 2, 2018
H.G Ramesh, A.C.J (Oral):— Learned Counsel appearing for the petitioner is absent. This petition is listed for the fourth time for orders regarding non compliance of office objections raised on the writ petition. It appears that the petitioner is not interested in prosecuting this petition. The writ petition is accordingly dismissed.
2. Petition dismissed.
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