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Judgment
5 paragraphs · 82 wordsShivashankar Amarannavar, J
1.
Learned counsel for the appellant is absent. There is no representation on appellant's side.
2.
The appeal is listed today for compliance of office objections for the fourth time. On 06.03.2024 time has been granted as a last chance. In spite of the same, learned counsel for the appellant has not complied the office objections.
3.
It appears that appellant is not interested in prosecuting the appeal.
4.
Hence the appeal is dismissed for non-compliance of office objections.