Md. Imamuddin Goremiya vs Balakishan Enani
2023 Latest Caselaw 321 Tel

  HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                     A.S.Nos.3511 & 3571 of 2003

COMMON JUDGMENT:


      When both these Appeals are taken up for hearing, learned

counsel for the appellants had contended that he has no

instructions from his clients to argue the matters and the 1st

appellant and sole respondent in both the appeals had expired

eight years back.

Learned counsel for the sole respondent had contended that

the sole respondent has expired and he has also furnished the

details of legal representatives of the 1st appellant. In spite of the

same, the legal representatives of the sole respondent were not

brought on record.

Learned counsel for the 1st appellant had contended that

both the appeals are to be closed as there are no instructions to

argue the appeals.

2 AKS,J A.S.Nos.3511 & 3571 of 2003

In view of the same, this Court is of the considered view

that the present Appeals are liable to be dismissed for non-

prosecution.

Accordingly, both the appeals are dismissed for non-

prosecution. No costs.

As a sequel, the miscellaneous petitions pending, if any,

shall stand closed.

______________________________________ JUSTICE ABHINAND KUMAR SHAVILI Date: 25-01-2023 kvr