1. Case taken up. None is for respondent. Proceeding in running ex-parte.  Counsel for petitioner is present.

2. Miscellaneous Application No. 307/2022 is listed for disposal on today. This was moved by respondent no. 2, under Order I Rule 10 of CPC, with a prayer for deletion of respondent no. 2 from the array of parties.

3. The relief has been claimed by petitioner against both of the respondents, and proceeding against respondents are running ex-parte. None is there to press this application for and on behalf of applicant, who had moved it.

4. Hence, this is being dismissed for want of prosecution. Now, the matter is to be heard in ex-parte. Written submission with update calculation regarding the depreciated value of STBs be got filed  within four weeks.  

5. List the matter on 17.12.2026 “for ex-parte final hearing” .