S.P. Mehrotra, J. - (1.) Cause List has been revised. The Court has waited for sometime. However, the learned counsel for the parties have not appeared.
(2.) On 20.11.2006 also, the learned counsel for the parties were not present, even when the case was taken-up in the revised list.
(3.) In the circumstances, the Court has no option but to dismiss the Second Appeal for want of prosecution.;