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Judgment
4 paragraphs · 51 words
ORDER
None present for the applicant even in the revised call. Shri Subhash Chandra Mishra, learned counsel for the respondents, is present.
2.
Since no one is present to press the matter, Original Application No.313/2019 along with all the associated M.A.s is dismissed in default.
3.
No order as to costs.