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Judgment
8 paragraphs · 127 wordsShivashankar Amarannavar, J
Learned counsel for appellant is absent. There is no representation on appellant’s side.
Learned counsel for appellant was also absent on 20.12.2023, 30.01.2024 and 19.02.2024. On 19.02.202 this Court has passed the following order:
“Both the counsel called out, absent.
Due to absence of both counsel, the matter could not be proceeded.
This Court by order dated 30.01.2024, inspite of absence of both the counsel, the matter was adjourned and listed today. However, today also there is no representation from both the sides. One more opportunity is give as a last chance.
List the matter after two weeks.”
Considering the above aspects, it appears, that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non-prosecution.