AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 68 words
Perusal of the Note Sheet of the Learned Registrar would reflect that on 24.09.2025, 19.12.2025, 28.01.2026, 05.03.2026 and 04.05.2026, none appeared on behalf of the Applicant/Borrower.
Even today, there is no representation on behalf of the Applicant/Borrower.
It appears that the Applicant/Borrower is not keen on prosecuting the matter.
Accordingly, Misc. Appeal (Diary) No. 810/2023 is dismissed for default and non-prosecution.
All pending, I.As if any, stand dismissed.