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Judgment
3 paragraphs · 78 words
1.
This second appeal has been filed against the impugned judgment & decree dated 04.08.2005 passed by the learned Fourth Additional District Judge (F.T.C.) Raigarh in Civil Appeal No.2A/04.
2.
Even in the second round of hearing, none appeared nor any representation is made on behalf of the appellants; therefore, this Court has no other option except to dismiss the instant second appeal for want of prosecution.
3.
Accordingly, this second appeal is dismissed for want of prosecution.