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Judgment
5 paragraphs · 117 words
Jyoti 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 appeal papers, the appeal is filed in 2016. Now we are in the month of June, 2025. The appeal is pending from nine years. As already noted above, when the case is called, the appellant is not represented. It appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non-prosecution.
Because of dismissal of the appeal, interim order granted if any stands discharged and pending interlocutory application if any are disposed of.