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Judgment
4 paragraphs · 79 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (J)
None present for the applicants even in the revised call. Shri M.K. Sharma, learned counsel for the respondents is present.
2.
Today, there is no request on behalf of the applicants’ counsel for adjournment. It appears that the applicants have lost interest in pursuing the matter. Accordingly, the OA is dismissed in default for non-prosecution. Associated MAs, if any, are also disposed of. No costs.