Dundamalla Venkata Ranga Reddy, vs Dr. T.K.M. Chatterji
2022 Latest Caselaw 3328 Tel

          THE HONOURABLE SRI JUSTICE M.LAXMAN

                     I.A.Nos.1, 2 & 3 of 2021
                             IN/AND
                   SECOND APPEAL No.4 of 2010
JUDGMENT:-

1.    I.A.Nos.1, 2 & 3 of 2021 are filed to condone the delay of

'338' days in filing application; to set-aside the abatement and

to bring the LRs of the sole appellant who died during the

pendency of the appeal.


2.    The counsels representing the applicant/LR of sole

appellant withdrew their vakalat.       Upon such situation, this

Court ordered notice to the applicant who filed the present

applications and the counsel for respondents in the appeal was

also permitted to take out personal notice. The counsel

representing the respondents stated that as per the directions,

notice is taken out to the applicant in the present interlocutory

applications and notice was served, but there was no response.

3. Therefore, the applications are dismissed for non-

prosecution.

4. Consequently, the Second Appeal is dismissed as abated.

In the circumstances, there shall be no order as to costs.

5. Miscellaneous petitions, if any pending, shall stand closed.

_____________________ JUSTICE M.LAXMAN Dt.04.07.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

I.A.Nos.1, 2 & 3 of 2021 IN/AND SECOND APPEAL No.4 of 2010

Dt.04.07.2022 ysk