NARAYAN J. Vs. PRASANNA KUMAR

JUDGEMENT

(1.) Learned counsel for the respondent is present.

(2.) Learned counsel for the appellant is absent. There is no representation on the appellant's side. Learned counsel for the appellant was also absent on 19/12/2023, 24/1/2024 and 13/2/2024. On 13/2/2024, the Court has passed the following order;

(3.) Considering the above aspects, it appears that the appellant is not interested in prosecuting the appeal. Hence, the appeal is dismissed for non prosecution.