(1.) It was submitted by the learned counsel for respondent No.1 before the Court on 26/10/2021, that FDP No.3/2008 are concluded and in pursuance of the execution petition, the suit schedule property has been divided by metes and bounds and the parties to the suit have already been put in possession of their respective shares. The learned counsel submitted that nothing survives for consideration in the present appeal. The learned counsel for the appellant had sought two days time to verify and submit regarding taking of possession and till date, nothing is reported to the Court and the appellant is also no more and the same is reported on 29/10/2021 and the learned counsel had sought two weeks time to take necessary steps and this Court had granted two weeks time on 1/7/2022 to take steps and till date, no steps are taken.
(2.) Having taken note of FDP is concluded, execution is filed, possession is delivered and the appellant is no more and no steps are taken for bringing the legal heirs from 29/10/2021, there is no point in again granting time as sought by the learned counsel for the appellant.
(3.) Hence, the appeal is dismissed.