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Judgment
4 paragraphs · 83 wordsShivashankar Amarannavar, J
1.
Learned counsel for the appellant is absent.
2.
Learned counsel for the appellant was also absent on 08.01.2024. On that day the case came to be adjourned on payment of cost of Rs.500/- to the Legal Service Authority. Inspite of that order, learned counsel for the appellant neither paid cost nor appeared today before the Court to argue the matter. It appears that appellant is not interested in prosecuting this matter.
3.
Hence, the appeal is dismissed for non-prosecution.