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Judgment
3 paragraphs · 64 words
ORDER
The matter is of the year 2017. There is no representation on behalf of the applicant. On perusal of records of the case, it is seen that there was no appearance on behalf of the applicant since 04.01.2023. It appears that the applicant has lost interest in pursuing the present matter.
2.
Accordingly, the OA stands dismissed in default for non-prosecution. No costs.