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Judgment
3 paragraphs · 101 wordsH.P. Sandesh, J
This matter was listed for admission on 29.08.2018 and none appeared on behalf of the appellants. Today the matter is listed after six years again for admission and there is no representation on behalf of the appellants. It appears that the learned counsel for the appellants is not pursuing the matter diligently. When the matter was listed on 18.08.2018 and 29.08.2018, none appeared for the appellants. Though the matter is listed on several occasions, the learned counsel is not pursuing the matter and hence no grounds to adjourn the matter.
The appeal is dismissed for non-prosecution.