AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 69 words
O R D E R
Delivered By:- Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
List revised.
2.
None present for both the parties.
3.
This case is listed for final arguments but no one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of the applicant, the Original Application No. 1461/2013 is dismissed in default. All associated pending MAs stand disposed off.