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Judgment
4 paragraphs · 78 words
O R D E R
None present for the applicant. Shri D.P. Singh, counsel for the respondents is present.
2.
No one is appear on behalf of the applicant even in the second round. It appears from the order dated 20.09.2022 that the directions have already been given to the respondents to decide the representation dated 13.09.2022 of the applicant.
3.
Because no one is appear on behalf of the applicant, therefore, the OA is dismissed in default.