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Judgment
6 paragraphs · 203 wordsRekha Borana, J
In the present matter, an application was filed by the respondent on 25.01.2023, where it was submitted that the appellant has expired on 13.03.2022 and the appeal be abated as no steps for substitution of the legal representatives of deceased appellant have been taken. The copy of the said application was served on learned counsel for the appellant which is an admitted fact but no steps were taken.
An application on 06.07.2023 was filed on behalf of the respondent for early hearing of the matter and it was again stated that in view of the fact that no steps qua deceased appellant have been taken, the appeal be dismissed as having abated.
After the said application having been filed, when the matter was listed on 06.04.2023 and further on 09.10.2023, none appeared for the appellant and hence, the matter was directed to be listed today i.e. on 10.10.2023.
In view of the fact that the appellant has expired on 13.03.2022 and despite information being given by learned counsel for the appellant, no steps qua her have been taken, the present appeal is dismissed as having abated.
All pending applications, if any, also stands disposed of.