(1.) Yesterday, when this appeal was taken for final hearing and disposal, there was no representation from the part of the appellant and we adjourned the case to today. Today also when this appeal was taken for hearing and disposal in the morning, there was no representation and we passed over the appeal to 1.45 pm. When the case is again called at 3.30 pm for final hearing and disposal, at that time also, there is no representation for the appellant. It is reasonably presumed that the appellant is not diligent in prosecuting the appeal.
(2.) Having regard to the fact that this appeal has been pending before this Court for final hearing and disposal since 2009, we are not inclined to adjourn the case.