None appears for the appellants.
There is a prayer for adjournment on behalf of the respondents. However, this Court is very reluctant to adjourn the cases as these are Part-Heard matters. However, for ends of justice, we are giving another opportunity to the appellants to place their cases before this Court, otherwise, the matters will be dismissed for non-prosecution.
List the matters on 30.05.2024 as Part-Heard.
