AI Structured Summary
Not yet generated for this judgment
Judgment
7 paragraphs · 88 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (Judicial)
None for applicant.
Shri T.C. Agrawal, counsel for respondent Nos.1 to 4.
Shri Bhagwat Mehra, counsel for respondent Nos.5 and 6.
2.
In this case counter affidavits have been filed by both counsel for respondents but the applicant did not file any rejoinder till today.
3.
No one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of applicant the OA No.289 of 2019 is dismissed in default.