AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 101 wordsShivashankar Amarannavar, J
Learned counsel for respondent Nos.3 and 4 is present. Learned counsel for the appellant is absent. There is no representation on the appellant's side. The appeal is of the year 2013 and it is listed today for final hearing.
On 03.02.2025, learned counsel for the appellant has sought time and specific date is fixed for hearing. Inspite of specific date is fixed for hearing, the learned counsel for the appellant is not present for arguing the appeal. It appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non-prosecution.