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Judgment
8 paragraphs · 123 wordsShivashankar Amarannavar, J
Learned counsel for the appellant is absent. Learned counsel for the appellant was also absent on 25.01.2024, 23.02.2024, 05.06.2024 and 07.11.2024.
On 07.11.2024, this Court passed the following order:
“ Learned counsel for the appellant is absent.
No representation.
The appeal is of the year 2023. Matter is listed for the fifth time for compliance of office objections. Still there is no progress in the matter. It appears that the appellant is not interested in prosecuting the appeal.
Finally, as a last chance, a week's time is granted to comply with the office objections.”
Considering the above aspect, it appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non-prosecution.