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Judgment
5 paragraphs · 54 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (Judicial)
None for applicant.
Shri Bablu Singh, counsel for respondents.
2.
No one is appear on behalf of the applicant even in the revised call. The case is listed for final argument. Therefore, the OA No.165 of 2016 is dismissed in default.