Shivashankar Amarannavar, J
Learned counsel for the respondent is present.
Learned counsel for the appellant is absent. Learned counsel for the appellant was also absent on 18.12.2023, 09.01.2024, 10.07.2024 and 05.08.2024.
The matter is of the year 2015. There are no reasons for adjournment.
Considering the above aspects, it appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non
prosecution.