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Judgment
3 paragraphs · 89 words
C J Mathew, Member (T)
1.
Upon the matter being called out, none appeared for the appellant. It is seen from the records that on the last three occasions, too, none had appeared for the appellant. Further, from the records it has been noticed that even the application for condonation of delay was taken up and allowed in the absence of representation on behalf of the appellant.
2.
It appears that the appellant is not interested in pursuing the matter. Accordingly, the appeal is dismissed in default for non-prosecution.