Om Prakash -VII, Member (J)
1. List revised. None present for the parties.
2. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursuing the matter.
3. Accordingly, OA is dismissed in default and for non- prosecution. All associated pending MAs stand disposed off. No order as to costs.
