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Judgment
2 paragraphs · 63 words
(By Hon’ble Mr. Raj Vir Sharma, Member (J):-
None appeared on behalf of the applicant, even on revised call. Ms. Sumedha Sharma, learned counsel appeared on advance notice on behalf of the respondents. It appears that the applicant is not interested to pursue his case. Therefore this OA is dismissed in limine on the part of the applicant at the admission stage itself.