Shivashankar Amarannavar, J
1. Learned counsel for the appellant is absent. There is no representation for the appellant. On 07.11.2024, this Court has passed the following order:
Learned counsel for the appellant prays for time.
The appeal is of the year 2020 and it is listed for the fourth time for compliance of office objections. I do not find any reason to adjourn the
matter.
However, to afford a final opportunity, list after one week.
2. Inspite of the said order, learned counsel for the appellant has not complied the office objections. The appeal is listed today for compliance of office
objections for the fifth time. There are no reasons for adjournment. It appears that the appellant is not interested in prosecuting the appeal. Hence, the
appeal is dismissed for non compliance of office objections.
