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Judgment
4 paragraphs · 61 words
O R D E R
None for the applicants.
2.
Shri K.K. Ojha, counsel for the respondents.
3.
This case is listed for final argument but no one is appear on behalf of applicant even in the revised call. Therefore, OA No. 1572/2013 is dismissed in default. All the pending MA’s, if any, will be treated as disposed of. No costs.