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Judgment
4 paragraphs · 107 words
Om Prakash -VII, Member (J)
1.
None present for the parties even in the revised call.
2.
There is no request on behalf of the applicant’s counsel for adjournment. It is seen that MA No. 330/06104/2024 for restoration of OA, which was dismissed in default on 05.11.2024 is pending since long and today also none appeared on behalf of the applicant to press this MA. It is quite apparent that the applicant has lost interest in pursuing the matter.
3.
Accordingly, the MA No. 330/06104/2024 for restoration of OA is dismissed in default and for want of prosecution. No costs. All associated MAs are also disposed of.