SULOCHANA BAI Vs. KESHAV SUTRAVE

JUDGEMENT

(1.) This appeal was filed in the year 2008. This matter was listed on 10/8/2021, none appeared on behalf of the appellants and the learned counsel for respondent Nos.2 to 5 was present.

(2.) Again the matter was listed on 24/8/2021, on that day also, learned counsel for the appellants was absent. However, this Court made it clear that if the learned counsel for the appellants does not appear on the next date of hearing, the appeal will be dismissed for non-prosecution.

(3.) In spite of the said order, today also, there is no representation on behalf of the appellants. It appears that the learned counsel for the appellants is not diligent in pursuing the matter. Hence, the appeal is dismissed for non-prosecution.