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Judgment
3 paragraphs · 61 words
It is seen from the records that on the past four dates i.e. 23.05.2023, 10.07.2023, 22.09.2023, 07.02.2024 as well as on date, there has been no representation on behalf of the applicant.
2.
It appears that the applicant has lost interest in pursuing the matter. Hence, the OA stands dismissed in default and for non-prosecution.
3.
No order as to costs.