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Judgment
4 paragraphs · 125 wordsH.P. Sandesh, J
Learned counsel for the appellants is absent.
This matter was called twice on 02.03.2033 and learned counsel for the appellants was absent on both the occasions and learned counsel for the respondents was present and this Court, in the ends of justice, granted one more opportunity to the learned counsel for the appellants and also made it clear that, if the learned counsel for the appellants does not appear on the next date of hearing, the appeal will be dismissed for non-prosecution. Inspite of the said order, today also, learned counsel for the appellants is absent and it appears that the learned counsel for the appellants is not interested in pursuing the matter.
Accordingly, the appeal is dismissed for non-prosecution.