AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 126 wordsLearned counsel appearing on behalf of the respondent-State prays for time on the ground that the arguing counsel/advocate-on-record for the respondent is in personal difficulty.
The matter was adjourned on the previous occasion to enable the learned counsel for the State to take instructions whether the sole appellant has expired, as was stated by the counsel for the appellant.
There is no reason to doubt the correctness of the statement made by the learned counsel for the appellant nor to keep this appeal pending. Accordingly, the appeal abates. Papers be consigned to the records.
In case the above factual position is incorrect, it will be open to the respondent to move an appropriate application, which shall be considered on its own merits.