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Judgment
3 paragraphs · 82 words
1.
This second appeal has been preferred against the impugned judgment and decree dated 12.11.2013 passed by learned II Additional District Judge, Balod, District – Balod in Civil Appeal No.5A/2013.
2.
Even on the second call, none appeared on behalf of the appellant, nor was any representation made on her behalf. In these circumstances, this Court is left with no option but to dismiss the instant appeal for want of prosecution.
3.
Accordingly, the instant appeal is dismissed for want of prosecution.