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Judgment
5 paragraphs · 93 wordsMohan Pyare, Member A
1.
No one is present on behalf of the applicant.
Shri Ajay Kumar Rai, counsel for the respondents No. 1, 2, 3 and 5 and Shri K.K. Ojha, counsel for the respondent No. 4 are present.
2.
No one is present on behalf of the applicant even in the second round. Counsel for the applicant was not present on previous occasion. It appears that the applicant has no interest in pursuing this case.
3.
Therefore, looking to the repeated absence of the applicant, the OA is dismissed in default.