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Judgment
2 paragraphs · 107 wordsA.S. Bopanna, J.—The order sheet reveals that from the stage when it was being listed for non-compliance of office objections, repeatedly, learned counsel for the appellant has been absent. In fact, on 02.07.2012 though there was no representation, this Court itself had noticed the office objection and answering the same in favour of the appellant has directed the Registry to list the same in the next stage. Today also, though the matter was called twice, there is no representation on behalf of the appellant. Considering the nature of the subject matter, it appears that the appellant is not interested in prosecuting the appeal.
Dismissed for non-prosecution.