AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 63 words
O R D E R
By Hon’ble Mr. Justice, B.K. Shrivastava, Member (J)
1.
It is submitted by the applicant’s counsel that after several efforts he is not success to contact the applicant during the period of last eight years. Therefore, he does not having any instruction.
2.
Looking to the aforesaid situation the OA No. 1389/2011 is dismissed in default. No costs.