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Judgment
2 paragraphs · 73 words
List revised. None present for the applicant even in the revised call. Shri Bablu Singh, learned counsel for the respondent is present.
2.
None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursuing the matter. Accordingly OA is dismissed in non- prosecution.All associated pending MAs stand disposed off.