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Judgment
10 paragraphs · 200 wordsRekha Borana, J
The present leave to appeal pertains to the year 2019 and the following defects were pointed out by the office :
“(1) Classification proforma left blank. (2) It is time barred by 341 days counsel not filed Limit. Appl.
(3) On leave to Appeal c/f not affixed. (4) Footnote no.1 showing for CFA. (5) On decree and power c/f not affixed. (6) CFA not filed. (7) Court fees for CFA not paid with leave to Appeal although counsel filed application u/o 44 r.1 at F/A.”
The defects were not removed despite time being granted by the Registrar (Admn.) on 12.02.201 and further by the Court on 11.07.2023.
On 05.09.2023, last opportunity of two weeks was granted to remove the defects. On that date, it was observed that if the defects are not removed within the stipulated period, the leave to appeal would be listed before the Court for dismissal.
Today, none has appeared for the appellant.
As per the office report, the defects have not been removed till date.
In view of above, the present leave to appeal is dismissed for non-compliance and non prosecution.
The stay petition also stands dismissed.