Original Application Dismissed Due to Non-Prosecution, Applicants Losing Interest.

The matter was taken up on March 11, 2026.

Previously, on January 7, 2026, the Tribunal had noted the respondents' statement that the examination process was over and granted the applicants' counsel a "last and final opportunity" to argue the matter, scheduling it for the current date.

On the current date, as well as on several previous occasions, there was no representation on behalf of the applicants.

1. Whether the Original Application should be dismissed due to the repeated absence of the applicants or their counsel, indicating a lack of interest in pursuing the matter.

The Tribunal based its decision on procedural rules allowing for the dismissal of a case in default and for non-prosecution when a party or their counsel repeatedly fails to appear or pursue the matter after being given opportunities to do so.

The court found that despite being granted a "last and final opportunity" to argue, the applicants and their counsel failed to appear on the scheduled date, as they had on “several previous occasions.”

This consistent non-appearance led the Tribunal to infer that the applicants had "lost interest in pursuing the matter further."

Based on this inference and the prolonged non-prosecution, the Tribunal determined that dismissal was warranted.

Any pending Miscellaneous Applications were also disposed of.

No order was made as to costs.