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Judgment
5 paragraphs · 208 wordsOm Prakash -Vii, Member (J)
Matter is taken up in the revised call. None present for the applicant. Shri Chakrapani Vatsyayan , learned counsel for the respondents is present.
An interim protection had earlier been granted in favour of the applicant by this Tribunal, which was challenged before the Hon’ble High Court in Writ - A No. 10347 of 2025, and the same was disposed of. On previous occasions, none had appeared on behalf of the applicant.
Today, when the matter is taken up, none is present for the applicant. The Hon’ble High Court, in the aforesaid writ petition, has directed that the matter be decided finally and adjournment sought by the parties will not be accepted. Despite two consecutive dates, the applicant has failed to appear. It appears that applicant has lost the interest in pursuing the matter, due to this reason none is appearing for the applicant.
In view of the above facts and circumstances, the Tribunal has no option but to dismiss the Original Application for default and non-prosecution. Accordingly, the OA stands dismissed in default and for non-prosecution. All pending MAs stand disposed of. There shall be no order as to costs. The interim order granted earlier shall stand vacated.