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Judgment
6 paragraphs · 96 words
O R D E R
Delivered by Hon’ble Mr. Justice B K Shrivastava, Member (J)
None for applicant.
Shri Mukesh Kumar, counsel for the respondents is present.
(2). No one is present on behalf of the applicant even in the second round. This case is listed for admission. Counsel for the applicant is not present. On the last date 10.10.2022, the applicant was also absent therefore this is the second chance when the applicant is not present. Therefore, the Original Application No. 536/2019 is dismissed in default.
(3). All associated M.As. also stand disposed of accordingly.