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Judgment
3 paragraphs · 110 wordsH.P. Sandesh, J
This matter is called twice today in the morning as well as in the afternoon. But, no representation by the respective parties. The learned counsel for the respondent was present in the earlier occasion. This Court made it clear that if the counsel for appellant does not appear in the next date of hearing, the appeal will be dismissed for non-prosecution. Inspite of the said order, both the counsel for respective parties are absent before the Court. Hence, the second appeal is dismissed for non-prosecution.
In view of dismissal of the appeal, I.As., if any do not survive for consideration, the same stands disposed of.