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Judgment
6 paragraphs · 155 wordsJyoti Mulimani, J
When the case is called, the appellant is not represented.
When the case is listed and called out, the advocate must be present. The absence may affect the case.
As could be seen from the daily order sheet, the appeal was listed on 17.06.2025, on that day, when the matter was called, there was no representation on behalf of the appellant, either personally or through video conferencing. Hence, for appearance of counsel for the appellant it was ordered to be listed on 23.06.2025.
The appeal is listed today for appearance of counsel of the appellant. As already noted above, when the case is called, the appellant is not represented. It appears that the appellant is not interested in prosecuting the appeal. Hence, the Regular First Appeal is dismissed for non-prosecution.
Because of dismissal of the appeal, interim order granted if any stands discharged and pending interlocutory applications if any are disposed of.