AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 90 words
ORDER
None present for the applicant even in the revised call. Shri Amitabh Kumar Sinha, learned counsel for the respondents, is present.
2.
Since no one is present today to press the case on behalf of the applicant, it appears that the applicant has lost interest in pursuing this matter and accordingly, the instant application is liable to be dismissed in default.
3.
Accordingly, OA No. 368 of 2014 stands dismissed in default.
4.
All associated MAs stand disposed of accordingly.
5.
There shall be no order as to costs.