AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 165 wordsRekha Borana, J
The present appeal pertains to the year 2019 and five defects including valuation of the appeal and Court fee paid left blank were pointed out by the office. The defects were not removed despite time being granted by the Registrar (Admn.) on 30.05.2019 and further by the Court on 15.05.2023.
On 08.08.2023, learned counsel for the appellant prayed for last opportunity to remove the defects. On the said request being made, two weeks’ time was granted to do the needful. On that date, it was observed that if the defects are not removed within the stipulated period, the matter would be listed before the Court for dismissal.
As per the office report, after order dated 08.08.2023 having been passed, the Court fee of Rs.2 has been filed and other defects as pointed out have not been removed.
In view of above report, since the defects have not been removed till date, the present appeal is dismissed for non-compliance.