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Judgment
5 paragraphs · 104 words
O R D E R
None present for the applicants.
Shri Amitabh Kumar Sinha, counsel for the respondents is present.
2.
No one is appear on behalf of the applicants. As per the order dated 20.01.2023, notice was sent to the applicant by registered post on 30.01.2023. Sufficient time has been passed and the notice has not been received as un-served. Therefore, as per law, it may be presumed that the notice has been served on the applicant.
3.
Because after service of notice neither the applicant nor any counsel on her behalf is appear, therefore, the O.A. No. 391/2016 is dismissed in default.