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Judgment
ORDER
Learned Counsel for both sides are present.
When the matter is taken up, Mr. Kamlesh, representing the Learned Counsel on record for the Appellant seeks for an adjournment.
This Appeal is pending from 2017. This Tribunal, on 20.01.2026 and 12.02.2026, specifically recorded that failure to advance submissions, would result in dismissal of the Appeal for non-prosecution. Despite the same, the Appellant is not ready.
Learned Counsel for 1st Respondent Bank, Mr. Vignesh representing the Counsel on record for 1st Respondent submits that the Counsel on record is not available.
Be that as it may, this Appeal is pending from 2017. Despite giving clear warnings that failure to argue the matter, would result in dismissal of the Appeal for non-prosecution, the Appellant has failed to proceed with the matter.
Therefore, this Appeal in R.A:55/2017 is dismissed for non-prosecution. No order as to costs. All pending IAs, if any, stand closed.