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Judgment
On 11.03.2026 the Learned Counsel for the Appellant had sought time to bring the legal heir on record. However, no steps were taken.
The perusal of the order sheet would further reflect that the appeal was filed in the year of 2023 but it is existing on the Diary Number as the Waiver Application has not been decided yet.
The further perusal of the order sheet would reflect that on 01.02.2024 the Counsel for the Appellant had sought time to bring the legal heir of deceased Respondent No. 4 but, notwithstanding approximately fourteen adjournments, no steps have been taken to bring the legal heir of deceased Respondent No. 4 on record.
It seems that the Appellant is not keen on prosecuting the matter. Therefore, the same appeal stands not only abated but also dismissed for non-prosecution
All pending, I.As., if any, stand dismissed.