D. K. RAMAKRISHNA Vs. RAMALINGAIAH

JUDGEMENT

(1.) 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, 29/1/2024 and 19/2/2024 On 19/2/2024, the Court has passed the following order;

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