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Judgment
5 paragraphs · 143 wordsRekha Borana, J
The present restoration application pertaining to the year 2022 has been filed against the order dated 25.07.2017 passed by the Deputy Registrar (Judicial) whereby the appeal in question was dismissed in pursuance to the per-emptory order dated 22.03.2017 passed by the Court.
Two defects have been pointed out by the office in the restoration application and despite time been granted by Registrar (Adm.) on 07.11.2022 and by the Court on 25.07.2023 and 26.07.2023, the same have not been removed till date. On 26.07.2023, it was observed that if the defects are not removed within the stipulated period, the present restoration application would be listed before the Court for dismissal.
As per the office report, the defects have not been removed till date.
In view of the same, the restoration application is dismissed for non-compliance and non-prosecution.