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Judgment
5 paragraphs · 77 wordsShivashankar Amarannavar, J
1.
Learned counsel for the appellant is absent. There is no representation on the appellant side.
2.
Learned counsel for the appellant was also absent on 18.03.2021, 18.12.2023, 26.02.2024.
3.
The appeal is of the year 2015. Inspite of granting sufficient opportunity, learned counsel for the appellant is not present to argue this matter. It appears that the appellant is not interested in prosecuting this matter.
4.
Hence, the appeal is dismissed for non-prosecution.