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Judgment
7 paragraphs · 165 wordsRekha Borana, J
The present appeal pertains to the year 2013, four defects had been pointed out by the office at the inception.
Despite time been granted by the Registrar Administration on 18.11.2013 and further by the Court on 25.03.2014, 13.08.2015, 25.03.2017 & 10.10.2023, the defects have not been removed till date.
None had appeared for the appellant on 10.10.2023 when the matter was listed. However, this Court granted last opportunity of two weeks to remove the defects as pointed out by the office and it was observed that if the defects are not removed within the stipulated period, the appeal be listed before the Court for dismissal.
As per the office report, the defects have not been removed till date. None has appeared even in the second round.
In view of the same, the present appeal is dismissed in non-prosecution as well as non-compliance.
Application under Section 5 of the Limitation Act & all pending applications stand rejected.