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Judgment
3 paragraphs · 88 words
O R D E R
None present for the applicant even in the revised call. Shri Chakrapani Vatsyayan, learned counsel for the respondents is present.
2.
A perusal of the order sheets shows that on the previous listed date i.e. 18.11.2022, there has been no representation on behalf of the applicant. Today, also there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default for non-prosecution. No costs.