AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 87 wordsB K Shrivastava, Member (J)
(1) None for applicant.
Shri Mukesh Kumar, counsel for the respondents is present.
(2). No one is present on behalf of the applicant even in the second round. This case is listed for admission. Counsel for the applicant is not present. On the last date 10.10.2022, the applicant was also absent therefore this is the second chance when the applicant is not present. Therefore, the Original Application No. 536/2019 is dismissed in default.
(3). All associated M.As. also stand disposed of accordingly.