Smt. Rauquiya Begum, vs Mirza Osman,
2021 Latest Caselaw 3477 Tel

                THE HON'BLE SRI JUSTICE M.LAXMAN



                     APPEAL SUIT NO.688 OF 2000



JUDGMENT:

This Court by order dated 21.10.2021 allowed I.A.No.1 of 2021

which was filed to condone the delay of 7047 days and to set aside the

abetment on payment of costs of Rs.5,000/- towards Legal Aid

Fund of the High Court Legal Services Committee and proof to that effect

shall be filed by 27.10.2021 and the said application was filed by the

legal heirs of the respondent in the appeal.

2. Thereafter, the matter was lilted on 28.10.2021 and this Court

suo-motu extended time to pay the costs and the matter is posted today

under the caption for dismissal. There is no representation from both

the counsel and costs have not been paid even in the extended time also.

As a sequence, the petitions filed to bring the legal representatives by

condoning the delay and by setting aside the abatement stands

dismissed and the appeal stands abated against the respondent.

3. Accordingly, the Appeal is dismissed as abated. No order as to

costs. As a sequel, the miscellaneous petitions pending if any shall

stand closed.

________________

M.LAXMAN, J

Date: 15.11.2021.

Shr.

THE HON'BLE SRI JUSTICE M.LAXMAN

APPEAL SUIT NO.688 OF 2000

Date: 15.11.2021.

Shr.