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Judgment
4 paragraphs · 55 words
ORDER
Delivered by Hon’ble Dr. Sanjiv Kumar, Member (A)
None for the applicant. Shri Vidyapati Tripathi, counsel for the respondents is present.
2.
None present for the applicant even in the revised call. It appears from the record that applicant is not interested in pursuing the case. Accordingly, the original applicant is dismissed in default.