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Judgment
3 paragraphs · 74 words
O R D E R
None present for the applicant even in the revised call. Shri Rajni Kant Rai, learned counsel for the respondents is present.
2.
None has appeared on behalf of the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursuing the matter. Accordingly OA is dismissed in non- prosecution.