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Judgment
3 paragraphs · 80 words
Shivashankar Amarannavar, J
Learned counsel for the appellant is absent. There is no representation on the appellant’s side.
Learned counsel for the appellant was also absent on 22.01.2025. The matter is of the year 2018 and it is listed today for admission. Inspite of granting sufficient opportunities, counsel for the appellant has not chosen to appear and address his arguments. It appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non prosecution.