KHATUNBI Vs. DADESAB

JUDGEMENT

(1.) This Court vide order dtd. 10/8/2022 permitted the counsel on record to retire from the case as the counsel had given notice to the parties and appellants 1 and 2 were served and in spite of service of notice, they had not engaged the counsel. However, one more opportunity was given to the appellants to appear personally or engage the counsel.

(2.) Today, in spite of granting time and in spite of the direction that if the appellants fail to engage a counsel, the appeal will be dismissed for non-prosecution, the appellants have not engaged any counsel or appeared before the Court. Hence, the appeal is dismissed for non -prosecution.