AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 65 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
None for the applicant.
2.
Shri M.K. Sharma, counsel for the respondents.
3.
This case is listed for final argument but no one is appear on behalf of applicant even in the revised call. Therefore, OA No. 798/2022 is dismissed in default. Stay granted earlier will be treated as vacated. No costs.