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Judgment
4 paragraphs · 54 words
O R D E R
None for the applicant. Shri D.S. Shukla, counsel for the respondents is present.
2.
The case is listed for final argument, but no one is present on behalf of the applicant even in revised call.
3.
Therefore, in the absence of applicant, T.A. No. 04/2019 is dismissed in default.