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Judgment
4 paragraphs · 97 wordsShivashankar Amarannavar, J
Learned counsel for the appellant is absent.
Learned counsel for the appellant was also absent on 13.12.2023, 03.01.2024 and 11.01.2024. This Court on 11.01.2024 even noted absence of learned counsel for the appellant has granted an opportunity subject to the payment of cost of Rs.500/- payable to the Legal Service Authority. Inspite of the said order, learned counsel for the appellant neither paid cost nor appeared before the Court to argue the matter. It appears that appellant is not interested in prosecuting this matter.
Hence, the appeal is dismissed for non-prosecution.