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Judgment
Venkata Jyothirmai Pratapa, J
Despite the matter is posted to give fair opportunity to the appellants to prosecute the Appeal, no representation on behalf of the Appellant Nos. 2 and 3. The record shows that a memo has been filed by the learned counsel for the Respondent No.2 on 25.02.2021 to the effect that the appellant No.1 died on 22.10.2020. In spite of the same, no steps have been taken to recognize the legal representatives of the appellant No.1 though the children of the appellant No.1 i.e., sons and daughters are on record. The docket further shows many a time this appeal has been posted under the caption for dismissal, but there is no representation on behalf of the Appellant Nos. 2 and 3. It appears, the appellants have no interest in prosecuting the appeal. Therefore, the appeal deserves dismissal.
Consequently, the Civil Miscellaneous Appeal is dismissed. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this case shall stand closed.