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Judgment
4 paragraphs · 88 words
Akhil Kumar Srivastava, Member (J)
1.
None for the applicant. Shri Palash Tiwari learned counsel for the respondents.
2.
Dr. Veena Nair, learned counsel for the applicant already pleaded that he has no instruction on behalf of the applicant. Notice has already been issued to the applicant to appear in person or through any counsel to represent him, but none appear on behalf of the applicant.
3.
It appears that the applicant has lost interest in prosecuting this case, hence, the OA is dismissed for want of prosecution.