AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 62 words
(PER: HON'BLE MR. JUSTICE D K SINGH)
We have taken up this appeal in the revised call. There is no representation on behalf of the appellants to press this appeal either in the first call or in the revised call. In view thereof, we have no option but to dismiss the appeal for non-prosecution.
2.
Accordingly, the appeal is dismissed for non-prosecution.