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Judgment
4 paragraphs · 93 wordsB.K. Shrivastava, Member (J)
1.
None for the applicant.
2.
Shri Chakrapani Vatsyayan, counsel for the respondent nos. 1 to 4 and Shri Ram Pal Singh, counsel for the respondent no. 5.
3.
No one is appear on behalf of the applicant even in the revised call. The applicant was also absent on 25.01.2023 and 15.03.2023. Therefore, looking to the repeated absence of the applicant, M.A No. 700/2021 for condonation of delay is dismissed in default. Consequently, Diary No. 994/2021 is also dismissed as time barred. All associated pending MAs stand disposed off.