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Judgment
5 paragraphs · 56 words
ORDER
None present for the applicant even in the revised call. Shri V.K. Shukla, learned counsel appearing for the respondents is present.
2.
Since no one is present to press the Original Application, the same is dismissed in default.
3.
O.A./1438/2017 along with the associated M.As stands disposed of accordingly.
4.
No order as to costs.