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Judgment
5 paragraphs · 80 wordsShivashankar Amarannavar, J
1.
Learned counsel for the appellant is absent. No representation on the appellant side.
2.
Learned counsel for the appellant was also absent on 19.04.2021, 13.12.2021, 12.01.2022, 18.02.2022 and 05.03.2022.
3.
As learned counsel for the appellant was continuously absent, the Court notice has been issued. Inspite of service of notice neither appellant nor counsel are present. It appears that the appellant is not interested in prosecuting this matter.
4.
Hence, the matter is dismissed for non-prosecution.