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Judgment
8 paragraphs · 59 words
O R D E R
None for the applicant.
Shri Chakrapani Vatsyayan, counsel for the respondents is present.
2.
No one is present on behalf of the applicant even in revised call.
3.
Therefore, in the absence of applicant, M.A. No. 44/2024 filed for restoration of Diary No. 3718/2023 is dismissed in default.
(Justice B.K. Shrivastava)
Member (Judicial)
/M.M/