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Judgment
5 paragraphs · 75 words
O R D E R
By Hon’ble Mr. Justice, B.K. Shrivastava, Member (J)
None for the applicant even in the revised call.
2.
Shri Ajay Kumar Rai, counsel for the respondents.
3.
This case is listed today for final hearing. No one is appear on behalf of applicant even in the revised call. Therefore, OA No. 1055/2007 is dismissed in default. All the pending MA’s, if any, will be treated as disposed of. No costs.