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Judgment
6 paragraphs · 81 words
ORDER
None present for the applicant even in the revised call. Shri Krishna Kumar Ojha, learned counsel for the respondents, is present.
2.
Since no one is present today to press the case on behalf of the applicant, the instant application is liable to be dismissed in default.
3.
Therefore, MA No. 1623 of 2021 is dismissed in default.
4.
OA bearing Diary No. 1144 of 2021 stands dismissed in default accordingly.
5.
There shall be no order as to costs.