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Judgment
3 paragraphs · 66 words
Per: Justice Sunil Thomas, Judicial Member
Even though it was reported on 08.06.2023 that the original applicant has expired and the learned Counsel for the applicant was granted time to bring on record the legal heirs, after several adjournments, the legal heirs have not been brought on record. There is no representation for the applicant also.
2.
Accordingly, the O.A stands dismissed for default. No costs.