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Judgment
5 paragraphs · 77 words
O R D E R
Delivered By:- Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
List revised.
2.
None present for the applicant. Shri Bablu Singh, counsel for the respondents is present.
3.
This case is listed for final arguments but no one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of the applicant, the Original Application No. 612/2011 is dismissed in default. All associated pending MAs stand disposed off.