AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 89 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
None for the applicant even in the revised call. Shri S.C. Mishra, learned counsel for the respondents is present.
2.
Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA No.520 of 2022 is dismissed in default and for non-prosecution. No costs.
3.
Interim order, if any, stands vacated.
4.
All associated MAs also stand disposed of.