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Judgment
5 paragraphs · 135 wordsRekha Borana, J
Office has pointed out defects in the present appeal. Despite time been granted by the Registrar (Admn.) on 23.02.2022 and further by the Court on 26.07.2023, 10.08.2023 and 21.12.2023, defect Nos.1 & 4 have not been removed till date.
On 21.12.2023, while granting opportunity of four weeks, it was observed by the Court that if the defects are not removed within the stipulated period, let the appeal be listed before the Court for dismissal on 15.01.2024. However, the appeal has been listed today. As per the office report and as per the submission of learned counsel for the appellants, defect Nos.1 & 4 have not been removed till date.
Accordingly, the present appeal is dismissed for non-compliance.
Stay petition and all pending applications, if any, stand disposed of.