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Judgment
4 paragraphs · 71 words
O R D E R
None present for the applicant even in the revised call. Shri Raghvendra Pratap Singh, learned counsel for the respondents is present.
2.
Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter.
3.
Accordingly, O.A. is dismissed in default and for non-prosecution. All associated MAs stands disposed of. No costs.