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Judgment
4 paragraphs · 101 words
Jyoti Mulimani, J
Though matter called twice, there is no representation on behalf of the appellant either personally or through video conferencing.
As could be seen from the appeal papers, the appeal is filed in the year 2009. Now we are in the month of November 2023. The appeal is pending before this Court for fourteen years. It appears that the appellant is not interested in prosecuting the appeal.
As already noted above, though matter called twice, there is no representation on behalf of the appellant either personally or through video conferencing. Hence, the Regular Second Appeal is dismissed for non-prosecution.