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Judgment
4 paragraphs · 66 words
O R D E R
By Hon’ble Mr. Justice, B.K. Shrivastava, Member (J)
1.
In this case counter affidavit was filed on 23.09.2021, but till today any rejoinder affidavit has not been filed.
2.
No one is appear on behalf of the applicant even in the revised call. Therefore, OA No. 462/2020 is dismissed in default. Associated MAs, if any, shall stand disposed off. No costs.