- (1.) None appears on behalf of the applicant to press the instant application, seeking recalling of the order dated 27th September, 2016, passed by this Bench, even at the time of second call.
(2.) The order dated 27th September, 2016, is reproduced hereinbelow: 'This appeal is pending in the list for quite sometime. Earlier, on 22nd September, 2016 and 26th September, 2016, this matter was adjourned because of non-representation on the part of the appellant. Today also, when the matter is called, no one appears in support of the instant matter. It is quite evident that the appellant is not interested in prosecuting the matter. In such circumstances, the instant appeal along with the connected applications, being CAN 9725 of 2016 and CAN 9726 of 2016, is liable to be dismissed and is accordingly dismissed'.
(3.) The order dated 27th September, 2016, clearly indicates that the appeal was pending in the list for a long time and was adjourned from time-to-time solely because of non-representation on the part of the appellant. Even on that day, i.e., on 27th September, 2016, none appeared in support of the matter when it was called, which prompted this Court to dismiss the appeal along with the connected applications, being CAN 9725 of 2016 and CAN 9726 of 2016, for reasons stated in the said order dated 27th September, 2016.;