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Judgment
Heard learned counsel for the appellant in Cyber Appeal No.26 of 2019 who also represents respondent no. 1 of Cyber Appeal No. 10 of 2019.Â
Today only respondent no. 4 in Cyber Appeal No. 26 of 2019 has appeared and from the submissions it appears that respondent no. 4 has already filed
its reply followed by rejoinder of the appellant and hence pleadings qua respondent no. 4 is complete in Cyber Appeal No. 26 of 2019. Since other
respondents of this appeal are not appearing since quite some time, this appeal shall be heard ex-parte qua the non-appearing respondents as noted
above.
Today nobody has appeared for the appellant in Cyber Appeal No. 10 of 2019 who is also respondent no. 6 in other appeal. Mr. Manish Sharma,
Advocate last appeared for Indusind Bank Ltd. in both the petitions on 8.10.2020. Since then there is no appearance of the appellant or any other
respondent except respondent no. 1 of Cyber Appeal No. 10 of 2019. Considering that Cyber Appeal No. 10 of 2019 is not being pursued by the
appellant through its counsel, since December, 2020 and there is a default on four days, the appeal is dismissed for non-prosecution.
Let a copy of this order be communicated to the appellant or its counsel in Cyber Appeal No. 10 of 2019.
Let the Cyber Appeal No. 26 of 2019 be listed before the Court of Registrar on 10.9.2021 for passing necessary orders and directions to make the
appeal ready for hearing.  Â