AI Structured Summary
Not yet generated for this judgment
Judgment
Jyoti Mulimani, J
Though matter called twice, the appellant is not represented. When the case is listed and called out, the advocate must be present. The absence may affect the case.
As could be seen from the appeal papers, the appeal is filed in the year 2018. Now we are in the month of July 2025.
The appeal is pending from seven years. As already noted above, though matter called twice, the appellant is not represented. It appears that the appellant is not interested in prosecuting the appeal. Hence, the Regular First Appeal is dismissed for non-prosecution.
Because of dismissal of appeal, interim order granted if any stands discharged and pending interlocutory application if any are disposed of.