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Judgment
5 paragraphs · 94 wordsB.K. Shrivastava, Member (J)
1.
None for the applicant.
Shri Vidyapathi Tripathi, the respondents.
2.
No one is appear on behalf of the applicant. The case is listed for the final argument. The applicant was also not present on 20.02.2023 and in the interest of justice the case was adjourned with the remark that in case of the absence of the applicant, the OA will be dismissed on the next date.
3.
Because the applicant is not present today, therefore, looking to the repeated absence of the applicant, OA No.1377/2015 is dismissed in default.