LAXMIBAI Vs. ALLAPPA

JUDGEMENT

(1.) Learned counsel for respondent No.1 (E) is present.

(2.) Learned counsel for the appellant is absent.

(3.) On the last occasion also, there was no representation for the appellant. Hence, it was made clear that if the learned counsel for the appellant does not appear on the next date of hearing, the appeal would be dismissed for non-prosecution.