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Judgment
Despite repeated calls none appeared on behalf of the appellants when the matter was called out for hearing.
Mr. Sabyasachi Choubey, learned Government Advocate, appearing for respondent/State.
It transpires from the order sheet dated 14.10.2026 that, when the matter was taken up in the first half, none appeared on behalf of the appellant. Accordingly, this Court directed the matter to be listed in the second half, observing that appropriate orders might be passed in the event of non-representation on behalf of the appellant. In the second half also, none appeared on behalf of the appellant. However, after 02:15 p.m., Mr. Nilesh Manik, learned counsel for the appellant, appeared, whereupon the matter was directed to be listed today, i.e., 26.10.2026.
Today, when the matter is taken up in the first half, none appeared on behalf of the appellant. Accordingly, this Court directed the matter to be listed in the second half, observing that appropriate orders might be passed in the event of non-representation on behalf of the appellant. In the second half also, none appeared on behalf of the appellant.
In view of the aforesaid circumstances and the continued absence of representation on behalf of the appellant, this Court is of the view that the appellant has deliberately failed to pursue the appeal.
Accordingly, the appeal is dismissed for want of prosecution.