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Judgment
6 paragraphs · 89 wordsVijaykumar A. Patil, J
1.
There is no representation for the appellant when the matter is called in the morning session as well as in the afternoon session.
2.
Order dated 29.09.2023 reads as under:
"At request of the learned counsel for appellant, three weeks time is granted for compliance of office objections, finally, failing which the appeal will be dismissed for default."
3.
Even now, the office objections are not complied. It appears that the appellant is not interested in prosecuting the appeal.
Accordingly, the appeal stands rejected.