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Judgment
4 paragraphs · 73 words
O R D E R
DELIVERED BY HON’BLE MR JUSTICE OM PRAKASH -VII, MEMBER (J)
List revised. Applicant is not present today to press the OA. nor he is represented by another counsel. None is also present on behalf of respondents. It is quite apparent that the applicant has lost interest in pursuing the matter.
2.
Accordingly, O.A. is dismissed in default and for non-prosecution. All associated MAs stand disposed of. No costs.