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Judgment
8 paragraphs · 166 wordsRekha Borana, J
Lawyers are abstaining from work.
None has appeared for the appellant.
The present appeal pertains to the year 2019 and seven defects, including non-filing of the compensation certificate, were pointed out by the office.
The said defects were not removed despite time been granted by the Registrar (Admn.) on 08.01.2020 and further, by the Court on 26.07.2023. On 26.07.2023, last opportunity of one week was granted and on that date, the Court observed that if the defects are not removed within the stipulated period, the appeal be listed before the Court for dismissal. Subsequent to that, the appeal was listed on 07.11.2023 before the Court and on that date also, time was granted and the matter was directed to be listed on 11.03.2024.
As per the office report, the defects have not been removed till date.
In view of the same, the present appeal is dismissed in non-compliance.
All pending applications, if any, stand disposed of.