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Judgment
5 paragraphs · 80 wordsH.T. Narendra Prasad, J
On 28.11.2022, the learned counsel for the appellant had submitted that sole appellant is no more and he died on 18.7.2022. Hence, this Court had granted two weeks time to file appropriate application.
Till today, no application is filed to bring the legal representatives of deceased appellant on record.
Hence, the appeal is dismissed as abated.
In view of dismissal of appeal, pending applications, if any, do not survive for consideration and they are accordingly dismissed.