AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 70 words
O R D E R
None present for the parties even in the revised call.
2.
None has appeared on behalf of 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.