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Judgment
8 paragraphs · 158 wordsRekha Borana, J
In the present matter, an application under Order 22 Rule 10A read with Section 151 of the Code of Civil Procedure was preferred on behalf of the applicant on 22.02.2021 after serving a copy of the same on counsel appearing for the appellant.
Vide the said application, it was informed that the sole respondent Surendra Kumar has expired on 03.02.2019.
Vide order dated 16.03.2021, the said information was taken on record and time was granted to learned counsel for the appellant to take appropriate steps.
On 16.03.2021 as well as on 28.07.2022 when the matter was listed before the Court, none appeared for the appellant.
As per the office report, no steps have also been taken for substitution of the legal representatives of the deceased sole respondent.
In view of the same, the present appeal is dismissed as having abated.
All pending applications, if any, also stand dismissed.