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Judgment
4 paragraphs · 85 words
Om Prakash -VII, Member (J)
1.
List revised. None present for the applicants. Shri Manoj Kumar Sharma, learned counsel for the respondents is present.
2.
None present for the applicants even in the revised call. Also, there is no request on behalf of the applicants’ counsel for adjournment. It is quite apparent that the applicants have lost interest in pursuing the matter.
3.
Accordingly, OA is dismissed in default and for non- prosecution. All associated pending MAs stand disposed off. No order as to costs.