AI Structured Summary
Not yet generated for this judgment
Judgment
Despite repeated calls none appeared on behalf of the appellant when the matter was called out for hearing.
Mr. Deepak Singh, learned Panel Lawyer, appearing for respondent No. 2/State.
It transpires from the order-sheet dated 23.09.2026 that, when the matter was taken up, none appeared on behalf of the appellant. Accordingly, this Court directed the matter to be listed in the week after next, with an observation that, in the event no representation was made on behalf of the appellant, appropriate orders may be passed by this Court.
Today, when the matter was taken up in the first half, despite the matter being called, none appeared on behalf of the appellant. Consequently, the matter was directed to be listed before this Court in the second half, with the same observation.
When the matter was again taken up after recess, on the second call, none appeared on behalf of the appellant, nor was any representation made on his behalf.
In view of the aforesaid circumstances and the continued absence of representation on behalf of the appellant, this Court is left with no option but to dismiss the appeal for want of prosecution.
Accordingly, the appeal is dismissed for want of prosecution.