S. THIPPESWAMY Vs. U. SUVARNAMMA

JUDGEMENT

(1.) The learned counsel for the appellant is absent.

(2.) This Court vide order dtd. 24/1/2023, taken note of the fact that the learned counsel for the appellant was absent on 13/12/2022. However, on that day, one more opportunity was given and ordered to post the matter on 24/1/2023. On that day also, there was no representation and this Court made an observation that the appellant is not diligent in pursuing the matter. However, in the ends of justice, one more opportunity was given to the learned counsel for the appellant to proceed with the matter and also it is made clear that if the learned counsel for the appellant does not appear on the next date of hearing, the appeal will be dismissed for non- prosecution.

(3.) Today also, there is no representation on behalf of the appellant. Hence, it is clear that the appellant is not interested in pursuing the matter.