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Judgment
6 paragraphs · 99 wordsB.K. Shrivastava, Member J
1.
None present for the applicant.
Shri Nand Lal Yadav, Advocate as brief holder of Shri Anand Kumar Pandey, Advocate is present for the respondents.
2.
The case is listed for final argument but no one is appear on behalf of the applicant even in the second round.
3.
The case was earlier listed on 26.09.2022, on the said date, the applicant was also not appeared. Therefore, looking to the repeated absence, it can be presumed that the applicant is not having any interest in this case.
4.
Accordingly, the OA is dismissed in default.