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Judgment
Deliverd by Hon'ble Mrs. Justice Vijay Lakshmi, Member-J :
We have joined this Division Bench online through video conferencing.
No one is present on behalf of the applicant. Shri N.C. Srivastava, learned counsel for the respondents is present online.
Learned counsel for the respondents has submitted that no one is appearing in this case since several previous dates. Our attention has been drawn to the previous order dated 29.05.2021 to show that on that day, in the interest of justice, this Tribunal had granted one more opportunity to the applicant with the condition that if on future dates no one appears, the case shall be decided under Rule 15 of CAT Procedure Rules 1987.
In view of the above, the O.A. is dismissed in default of applicant and for want of prosecution.
Hon'ble Shri Devendra Chaudhry, Member (Administrative) has consented to this order during video conferencing.