H.P. Sandesh, J
This appeal is of the year 2022. This Court on 10.07.2024 taken note that the counsel for the appellant is absent and finally two weeks time was granted to comply with the office objections and also to submit with regard to the maintainability of the appeal and also made it clear that if the counsel for the appellant does not appear on the next date of hearing, the appeal will be dismissed for non-prosecution. Inspite of this order, the counsel for the appellant is not pursuing the matter diligently. Accordingly, the second appeal is dismissed for non-prosecution.
