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Judgment
4 paragraphs · 105 words
H.P. Sandesh, J
Even though the matter is called twice in the morning, there was no representation on behalf of the appellant. When the matter is again called out post lunch, none represented for the appellant.
In the earlier order dated 01.02.2024 it was made clear that if the counsel does not deposit the cost, pay the process fee and comply with the office objections, the matter will be dismissed.
In view of the said order and having regard to the fact the non filing of the receipt for having paid the cost of Rs.1,000 and non compliance of office objections, the appeal stands dismissed.