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Judgment
2 paragraphs · 126 wordsH.P. Sandesh, J
This appeal is filed in the year 2018. The learned counsel for the appellant and the learned counsel for the caveator/respondent Nos.6 and 7 are absent. On the previous date of hearing on 24.05.2023 also both the learned counsel were absent. However, this Court granted an opportunity to the learned counsel for the appellant and made it clear that if the learned counsel for the appellant does not appear on the next date of hearing, the appeal will be dismissed for non-prosecution. Inspite of the opportunity given, the learned counsel for the appellant has not made use of the same. It shows that the learned counsel for the appellant is not interested in pursuing the matter. Hence, the appeal is dismissed for non-prosecution.