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Judgment
6 paragraphs · 145 wordsB V L N Chakravarthi, J
None appeared for the appellant.
Sri I.Subrahmanyeswara Rao, learned counsel for the respondent would submit that the appellant died long ago and no steps were being taken by the legal representatives of the deceased within a period of limitation to come on record as legal representatives of the deceased. Therefore, the appeal is abated by operation of law.
There is no dispute that the appellant died long ago and no steps are being taken by legal representatives of the deceased appellant within the time prosecuted by law to come on record to prosecute the appeal. Therefore, the appeal is liable to be dismissed, as abated by operation of law.
Accordingly, the appeal is dismissed as abated. There shall be no order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.