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Judgment
4 paragraphs · 182 wordsTarun Shridhar, Member (A)
None present for the applicant even in the revised call. Shri Chanchal Kumar Rai, learned counsel for the respondents is present.
A perusal of the order sheets show that on the past occasions there has been very irregular attendance of the learned counsel for the applicant. Infact, it is Shri S.D. Dwivedi, who has appeared on rare occasions and sought adjournment on the ground that the main counsel Shri D.C. Dwivedi is engaged elsewhere. The matter has been unnecessarily lingering on for the last five years despite the fact that the pleadings in the matter are complete since now. Moreover, learned counsel for the respondents submits that the respondents have passed a fresh order in the matter which is under challenge in a separate original application, hence in any case, the present original application has become infructuous. We reiterate that the series of orders passed in daily order sheets indicate that the applicant is apparently not serious about pressing the case.
For the aforesaid reasons, the original application is dismissed including for want of prosecution.