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Judgment
3 paragraphs · 78 words
By Justice Akhil Kumar Srivastava, JM;
2.
The matter was listed for filing of rejoinder. No rejoinder has been filed till date. Today, applicant’s counsel is not present even he was not present on the last date of hearing. Thus, it seems that the applicant has lost interest in pursuing the matter any more.
3.
In these circumstances, we are left with no option but to dismiss this Original Application for want of prosecution. Accordingly, O.A. is dismissed.