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Judgment
4 paragraphs · 73 words
O R D E R
None present for the applicant even in the revised call. Shri Amitabh Kumar Sinha, learned counsel for the respondents is present.
2.
On previous dates of listing i.e. on 08.12.2022 and today also counsel for applicant was not present. Repeated absence of the applicant shows that the applicant has lost interest in pursuing the matter.
3.
Accordingly, the OA is dismissed in default and for non-prosecution. No costs.