BHAVARLAL Vs. F B GEDDIKERI INDUSTRIES

JUDGEMENT

(1.) Though the matter is called twice, learned counsel for the appellants is absent.

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

(3.) In spite of the said order, there is no representation for the appellants. It seems that the appellants are not interested in prosecuting the matter.