H.D.GANGANNA Vs. MANJUNATHA D.G.

JUDGEMENT

(1.) Learned counsel for the petitioner is neither present physically nor through video conference.

(2.) A perusal of the order sheet would go to show that the revision petition is of the year 2018, in fact it has arisen from the criminal case of the year 2013, as such, the matter is nine years' old matter. Till date the learned counsel for the petitioner has not proceeded further and remained absent.

(3.) A perusal of the order sheet would go to show that after the compliance of office objections in this revision petition i.e., from the date of first hearing which was on 26/11/2019 till date which included the dates of hearing as 18/12/2019, 25/2/2021, 1/6/2022, 9/6/2022, 24/6/2022, 15/7/2022, 28/7/2022 and 19/9/2022 the learned counsel for the petitioner has remained absent. He has neither appeared physically nor through video conference nor shown any reasons for his non- appearance. As such, it has to be inferred that the petitioner is not interested in prosecuting the matter.