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Judgment
5 paragraphs · 121 words
O R D E R
None for the applicants.
Shri Vinod Mishra, counsel for the respondents is present.
1.
No one is appear on behalf of the applicants even in the second round. It appears that the applicants were also not present on 15.07.2022. The stay order is already granted in favour of the applicants. Therefore, it can be said that the applicants avoided presence before the Court.
2.
The case is listed for final hearing but the counsel for the applicants is not appear. This is the second chance when the counsel for the applicants is not present and the case is listed for final hearing. Therefore, in the absence of applicants the case is dismissed in default. No costs.