AI Structured Summary
Not yet generated for this judgment
Judgment
7 paragraphs · 105 words
ORDER
None present for the applicant even in the revised call. Shri K K Ojha, learned counsel for the respondents, is present.
2.
MA No. 657 of 2015 has been filed by the applicant seeking condonation of delay in filing OA No. 189 of 2015
3.
Since no one is present to press the above applications on behalf of the applicant, both the applications are liable to be dismissed in default.
4.
Accordingly, MA No. 657 of 2015 and OA No. 189 of 2015 are dismissed in default.
5.
All associated MAs stand disposed of accordingly.
6.
There shall be no order as to costs.