AKKAWWA Vs. S.L.A.O.

JUDGEMENT

(1.) Learned counsel for the appellants is absent, even though the matter is passed over thrice and again in 3.30 p.m.

(2.) The order sheet dtd. 27/6/2023 reads as under;

(3.) Inspite of that, there is no compliance of office objections, nor any representation. The appellants are not interested in prosecuting the appeal. Hence, appeal is dismissed for non-prosecution.