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Judgment
3 paragraphs · 98 wordsH.P. Sandesh, J
The learned counsel for the appellants in the earlier occasion sought time to bring the legal representatives of deceased appellant on record i.e., on 01.09.2023 and once again on 19.09.2023 also he sought for time to take the steps but, not yet taken steps and this Court made it clear that if the steps not taken, the appeal stands abated in the next date of hearing. In spite of the said order, the counsel for appellant has not taken any steps.
Hence, in view of the order dated 19.09.2023, the appeal is dismissed as abated