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Judgment
7 paragraphs · 177 wordsRekha Borana, J
In the present appeal, notices of application under Section 5 of the Limitation Act were directed to be issued on 04.12.2018. In pursuance to the same, although the notices were filed but extra sets of the application were not filed.
Time was granted by the Deputy Registrar (Judicial) on 12.04.2019 and further by the Court on 23.11.2023.
None was present for the appellant on 23.11.2023. In view of the same, on 23.11.2023, the Court while granting last opportunity of two weeks observed that if the extra sets were not filed within the stipulated period, the appeal be listed before the Court for dismissal.
As per the office report, the extra sets of the application under Section 5 of the Limitation Act have not been filed till date. None appears for the appellant today.
In view of the above, the present appeal is dismissed in non-prosecution as well as non-compliance.
Stay petition, application under Section 5 of the Limitation Act and all pending applications, if any, stand disposed of.