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Judgment
Rekha Borana, J
In the present appeal, notices were directed to be issued on 09.02.2021. Since then, notices have not been filed despite time being granted by the Deputy Registrar (Judicial) on 05.08.2021 and further by the Court on 11.05.2023 & 23.08.2023.
On 18.01.2024, while granting two weeks’ last opportunity to file the notices, it was observed by the Court that if the same are not filed within the stipulated period, the present appeal shall be listed before the Court for dismissal on 08.02.2024.
As per the office report, the requisite PF and notices have not been filed till date.
In view of the same, the appeal is dismissed in non-compliance and non-prosecution.
All pending applications, if any, stand disposed of.
