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Judgment
4 paragraphs · 53 words
There is no representation for the Appellant despite repeated calls.
The Learned Counsel for the Respondent would submit that the accounts of the borrower have been closed and therefore nothing survives in the matter.
Accordingly, Misc. Appeal Nos. 2644/2024, 2649/2024 and 2653/2024 are dismissed for default
All pending I.As, if any stand dismissed.