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Judgment
5 paragraphs · 65 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
None present for the applicant. None present for the respondents.
2.
No one has appeared on behalf of both parties even in the revised call.
3.
The case is listed for final argument, but no one has appeared on behalf of the applicant. Therefore, OA No.490 of 2015 is dismissed in default.