ASHOK KUMAR SINGH v. BANK OF MAHARASHTRA AND ORS.

Appeal Dy. No. 266/2021

Date: 02.01.2023

Ashok Kumar Singh Vs. Bank of Maharashtra & Ors.

Perusal of earlier order of this Tribunal dated 14.12.2022

shows that none was present on behalf of the appellant on

that date. The office report dated 30.12.2022 shows that no

pre-deposit has been made and the waiver as well as delay

condonation applications are pending consideration. Today

also, none is present for the appellant, therefore, the appeal

is dismissed for non-prosecution.

Justice R. D. Khare Chairperson

Anupam