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Judgment
4 paragraphs · 110 words
H.P. Sandesh, J
1.
The learned counsel for the appellants is absent.
2.
The learned counsel for respondent Nos.2 and 3 has filed a memo dated 26.09.2022, reporting the death of respondent Nos.2 and 3, along with the death certificate of respondent Nos.2 and 3 and even furnished the details of legal heirs in the memo. The learned counsel submits that even inspite of copy of the memo dated 26.09.2022 was received by the learned counsel for the appellants, no steps are taken till date and also no representation before the Court.
3.
Hence, the appeal is abated in respect of respondent Nos.2 and 3. Consequently, the appeal is dismissed.