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Judgment
5 paragraphs · 93 wordsOm Prakash VII, Member (J)
1.
None for the applicant even in the revised call. Shri Raj Pal Singh and Ms. Prity Mishra holding brief of Shri Jitendra Nayak, learned counsel for the respondents are present.
2.
Today, 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 No. 1262 of 2024 is dismissed in default and for non-prosecution. No costs.
3.
Interim order, if any, stands vacated.
4.
All associated MAs also stand disposed of.