1. Memo of appearance filed by Shri Namit Sharma, Advocate on behalf of respondents is taken on record.
2. Present: Shri Namit Sharma, learned counsel for the respondents.
3. Shri Namit Sharma accepts notice on behalf of the respondents. Thus, service of notice on the respondents is complete.
4. In this case, neither the defects have been removed by the applicant nor he is present today. Therefore, this matter is dismissed for want of prosecution.
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