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Judgment
8 paragraphs · 72 words
O R D E R
None for the applicant.
Shri R.K. Srivastava, counsel for the respondents is present.
2.
The case is listed for final argument and there are names of two advocates for the applicant, but no one is present on behalf of the applicant even in revised call.
3.
Therefore, in the absence of applicant, O.A. No. 1324 of 2017 is dismissed in default.
(Justice B.K. Shrivastava)
Member (Judicial)
/M.M/