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Judgment
5 paragraphs · 158 wordsJyoti Mulimani, J
The name of appellant is called out thrice in the open Court. There is no representation on behalf of appellant either personally or through video conferencing.
As could be seen from the daily order sheet, the appeal was listed on 27.07.2023 and counsel Sri.Rajesh Gowda., was permitted to retire from the case and office was directed to show the name of appellant in the cause list and appeal was ordered to be listed on 28.07.2023.
The appeal is listed today. The office has shown the name of appellant in the cause list.
As already noted above, though the name of appellant is called out thrice in the open Court, there is no representation on behalf of appellant either personally or through video conferencing. It appears that the appellant has not made any efforts to appear before the Court or to engage the service of another counsel. Hence, the Regular Second Appeal is dismissed for non-prosecution.