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Judgment
5 paragraphs · 76 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial):
1.
None for the applicant even in the revised call. Shri D.S. Shukla, learned counsel for the respondents is present.
2.
On repeated calls, nobody appears on behalf of the applicant, it seems that applicant has lost interest in pursuing the case. Accordingly, O.A. No.635 of 2018 stands dismissed in default.
3.
Pending M.A., if any, will be treated as disposed of.