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Judgment
6 paragraphs · 88 wordsB K Shrivastava, Member (J)
1.
None present for the applicant.
None present for the respondents.
2.
Nobody is present on behalf of the applicant while the names of Shri Subhendra Singh and Shri Satendra Bahadur Yati, advocates are mentioned in the cause list. It appears from the record that nobody had appeared since 03.09.2021, therefore, it can be said that the applicant having no interest in this application.
3.
Therefore, the application bearing diary No./494/2020 is dismissed for want of prosecution.
4.
No order as to costs.