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Judgment
3 paragraphs · 101 words
None present for the applicant. Shri L.S. Kushwaha, Advocate holding brief of Shri Kamleshwar Singh, Advocate for the respondents is present.
2.
No one has appeared on behalf of the applicant even in the revised call.
3.
The case was also listed on 12.04.2023 after consideration the condonation of delay but in the absence of applicant, the case was adjourned. Because the applicant is not present, therefore, looking to the repeated absence of applicant, the MA No. 2391 of 2023 filed for condonation of delay is dismissed in default. Resultantly, the OA No.132 of 2023 is also dismissed as time barred.