AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 88 words
O R D E R
DELIVERED BY HON’BLE MR JUSTICE OM PRAKASH -VII, MEMBER (J)
None present for the applicant in the revised call. Shri M.K. Sharma, learned counsel for the respondents is present.
2.
Today, none is present for the applicant to press this MA No.1747 of 2024 (Restoration Application). It is quite apparent that the applicant has lost interest in pursuing the matter.
3.
Accordingly, MA No.1747 of 2024 (Restoration Application) is dismissed in default and for non-prosecution. No costs. All associated MAs stands disposed of.