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Judgment
2 paragraphs · 98 words
It transpires from the order-sheet dated 26.09.2026 that, when the matter was taken up, none appeared on behalf of the appellant. Accordingly, this Court directed the matter to be listed on the next date of hearing, observing that, in the event of non-representation on behalf of the appellant, appropriate orders may be passed. Today, when the matter was called twice, none appeared on behalf of the appellant. In view of the above, this Court is left with no option but to dismiss the appeal for want of prosecution.
2.
Consequently, the appeal is dismissed for want of prosecution.