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Judgment
O R D E R
Order delivered by Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
None for the applicant.
Shri R.K. Rai, counsel for the respondents.
No one is appear on behalf of the applicant. Counsel for the applicant Shri B.D. Sharma is no more. The notice was sent to the applicant by registered post through Registry on 24.05.2023. Any unserved notice has not been received back. More than, 30 days had been passed, therefore, it may be presumed that the notice has been duly served. After due service of the notice, the applicant is not present. Any Advocate on behalf of the applicant is also not present. Therefore, the MA 1080./2017 is dismissed in default. Resultantly, OA No.560/2017 is also dismissed as time-barred.