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Judgment
A. P. Sahi, President Member
Today when the matter is taken up learned counsel seeks an adjournment on the ground that the information from the High Court has not yet been made available finally except the status report which is available on the website.
The said status report indicates that it is still pending admission. This was also noticed in the order dated 01.09.2023, when the learned counsel had been called upon to seek final information or any status by getting the records at the High Court checked up.
Learned counsel submits that no information could be received, as a matter of fact no further information is available therefore adjournment is sought.
What appears is that the complaint was for a very small amount of Rs.50,000/- and odd that was staked way back in the year 2001. It is quite possible that the litigant may have lost interest in pursuing this matter as a result whereof no information is being furnished by the learned counsel as desired earlier.
Accordingly, this revision is consigned to record for want of prosecution on the part of the revisionist without prejudice to his rights to seek any restoration within the permissible limits in the event there are any orders available from the High Court of Andhra Pradesh.