Shivashankar Amarannavar, J
1. Learned counsel for appellant is absent. There is no representation on the appellant side.
2. Learned counsel for the appellant was also absent on 08.02.2024 and 28.02.2024.
3. On 28.02.2024 this Court has passed the following order
“No representation for appellant.
No representation for appellant even in the afternoon session.
As a last chance, re-list this matter after three weeks. If on that date of hearing, learned counsel for appellant fails to address arguments,
necessary orders would be passed.“
4. The appeal is of the year 2014 and it is listed today for arguments. Inspite of granting sufficient opportunity, learned counsel for the appellant is not
present to argue this matter. It appears that the appellant is not interested in prosecuting the matter.
5. Hence, the appeal is dismissed for non-prosecution.
