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Judgment
4 paragraphs · 92 words
B V L N Chakravarthi, J
1.
Ms.G.Anusha, learned counsel representing for the appellant would submit that no instructions are received from the legal representatives of the appellant to take steps to implead legal representatives, since the appellant died, and earlier a memo was also filed reporting no instructions for the appellant.
2.
In that view of the matter, the Appeal Suit is dismissed for non-prosecution by the legal representatives of the appellant. There shall be no order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.