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Judgment
3 paragraphs · 96 words
O R D E R
None present for the applicants even in the revised call. Shri M.P. Mishra, learned counsel for the respondents is present.
2.
A perusal of the order sheets shows that on the previous listed date i.e. 01.11.2022, there is no representation on behalf of the applicants. Today, also there is no request on behalf of the applicants’ counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default for non-prosecution. All associated MAs, if any, are also disposed of. No costs.