Shivashankar Amarannavar, J
1. Learned counsel for the appellant is absent. There is no representation on appellant's side.
2. Learned counsel for the appellant was also absent on 04.12.2024. This Court on 04.12.2024 passed the following order:-
Learned counsel for the appellant is absent. No representation.
The appeal is of the year 2022 and it is listed for 3rd time for compliance of office objection. I do not find any reason to adjourn the matter.
However, to afford final opportunity, one week time is granted to comply with the office objection.
List this matter after one week.
3. Today the appeal is listed for compliance of office objections for the fourth time. There is no reason to adjourn the matter. It appears that appellant
is not interested in prosecuting the appeal.
4. Hence the appeal is dismissed for non-prosecution of office objections.