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Judgment
3 paragraphs · 84 wordsMohan Pyare, Member (A)
1.
None present for the applicant even in the revised call. Shri S.C. Mishra, learned counsel for the respondents is present.
2.
A perusal of the order sheets shows that on the previous listed date i.e. 18.11.2022, there has been no representation on behalf of the applicant. Today, also none appeared on behalf of the applicant. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default and for non-prosecution. No costs.