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Judgment
5 paragraphs · 80 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
None present for the applicant even in the revised call. Shri Raj Pal Singh, learned counsel for the respondents is present.
2.
Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default and for non-prosecution. No costs.
3.
Interim order, if any, stands vacated.