PINTU GAUTAM Vs. PRAMOD KUMAR

JUDGEMENT

(1.) A perusal of the orders dtd. 16/9/2019, 10/1/2020, 13/4/2022 and 8/8/2022 shows that there has been no appearance on behalf of the appellant before this Court. [ The proceeding has been conducted through Hybrid mode ]

(2.) There is no appearance on behalf of the appellant even today.

(3.) Mr. Pramod Kumar, respondent-in-person, appears and submits that as per his information, the appellant - Pintu Gautam had already left for his heavenly abode some time in December 2021.