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Judgment
9 paragraphs · 176 wordsShivashankar Amarannavar, J
Learned counsel for the appellant is absent. There is no representation on the appellant’s side.
Learned counsel for the respondents is also absent.
Learned counsel for the appellant was also not present on 24.11.2023, 06.12.2023, 20.12.2023 and on 01.02.2024. On 01.02.2024, this Court has passed the following order;
“Sri.G.Sathyavel, learned counsel has already filed NOC power for the appellant. Hence, office is directed to discontinue to show the name of Sri.Dayanand.L. counsel for the appellant, and show the name of Sri.G.Sathyavel, counsel representing the appellant.
Sri.Chandrappa.K.N., learned counsel for the respondents is absent.
Due to the absence of counsels, the matter could not be proceeded. This Court vide order dated 20.12.2023, granted the time and the matter is listed today. However, in spite of such opportunity, counsel for appellant has not made any representation. One more opportunity is given.
List this matter next week finally.”
Considering the above aspect, it appears that the appellant has no interest in prosecuting the appeal. Hence, the appeal is dismissed for non prosecution.