S. Ravi Kumar, Chairperson
No representation for respondents. Ld. Counsel for appellant sought further time for arguments.
This matter is posted to 1.5.2023 under the caption of ‘dismissal’, as appellant was absent on 12.4.2022. On 1.5.2023, at request of advocate for appellant, matter is adjourned to this date under the same caption of ‘dismissal’ in order to give an opportunity to appellant to proceed with the case. In spite of accommodating the appellant, no interest is evinced in prosecuting the case today and appellant again sought for time. Request for time is refused.
In view of the same, Appeal, RA (SA) 134/2014 is dismissed for non prosecution.
