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Judgment
3 paragraphs · 113 words
O R D E R
None present for the applicant even in the revised call. Shri P.K. Dubey, holding brief of Shri D.S. Shukla, Learned counsel for the respondents is present.
2.
It is seen that the MA No. 77/2020 for restoration of OA, which was dismissed in default on 11.12.2019, is pending since long and today also even in the revised call, none appeared on behalf of the applicant to press this MA. It is quite apparent that the applicant has lost interest in pursuing the matter. Accordingly, the MA No. 77/2020 for restoration of OA is dismissed in default and for want of prosecution. All associated pending MAs stand disposed off.