AFC LOGISTICS Vs. CRYOGAS EQUIPMENT PVT. LTD.

JUDGEMENT

(1.) Learned Advocate for the appellant has submitted that he has no instructions with regard to the matter. In fact, the grievance raised by the respondents is with regard to the address mentioned in the cause- title. As in the execution proceedings also, address mentioned, which is identical to one mentioned in the cause-title, service of execution petition has returned as unserved.

(2.) Here also, there is nothing on record to indicate any change in the address nor learned Advocate for the appellant aware of any change in the address.

(3.) It appears that the appellant is not inclined to proceed with the Appeal and as recorded in the earlier orders also.