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Judgment
5 paragraphs · 80 words
O R D E R
DELIVERED BY HON’BLE MR JUSTICE OM PRAKASH -VII, MEMBER (J)
None present for the applicant even in the revised call. Shri K,K. Ojha, learned counsel for the respondents is present.
2.
Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter.
3.
Accordingly, O.A. is dismissed in default and for non-prosecution. All associated MAs stand disposed of. No costs.