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Judgment
6 paragraphs · 90 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
None for the applicant even in the revised call. Shri Rajni Kant Rai, learned counsel for the respondents is present.
2.
Today, 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 No.1770 of 2010 is dismissed in default and for non-prosecution. No costs.
3.
Interim order, if any, stands vacated.
4.
All associated MAs also stand disposed of.