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Judgment
5 paragraphs · 81 words
O R D E R
None present for the applicant even in the revised call. Shri Shri Mahendra Prasad Mishra, learned counsel for the respondents is present.
2.
Today, none is present for the applicant to press the present Original Application. It is quite apparent that the applicant has lost interest in pursuing the matter.
3.
Accordingly, Original Application is dismissed in default and for non-prosecution. All associated MAs stand disposed of. No costs.
4.
Interim order granted earlier stands vacated.