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Judgment
3 paragraphs · 107 wordsDr. Sanjiv Kumar, Member (A)
None present for the applicant even in the revised call. Shri Vidyapati Tripathi brief holder of Shri P.K. Rai, learned counsel for the respondents is present.
A perusal of the order sheets shows that on the previous listed date i.e. 23.05.2023, there is no representation on behalf of the applicant. Today, also there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA (Bearing Dy. No. 2126/2020) is dismissed in default for non-prosecution. All associated MAs, if any, are also disposed of. No costs.