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Judgment
4 paragraphs · 153 wordsJyoti Mulimani, J
When the case is called, 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 daily order sheet, the appeal was listed on 19.11.2024, on that day, when the matter was called, there was no representation on behalf of the appellant. Hence, for appearance of counsel for the appellant, the appeal was ordered to be listed on 21.11.2024.
The appeal is listed today. As could be seen from the appeal papers, the appeal is filed in the year 2020. Now we are in the month of November 2024. The appeal is pending from four years. As already noted above, when the matter is called, the appellant is not represented. It appears that the appellant is not interested in prosecuting the appeal. Hence, the Regular Second Appeal is dismissed for non-prosecution.