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Judgment
8 paragraphs · 153 wordsRekha Borana, J
On 16.08.2023 i.e. yesterday, the following order was passed by this Court:
"1. The present appeal pertains to the year 2015 and a defect of there being deficit Court fee of Rs.200/- has been pointed out by the office.
On 12.03.2015, two weeks’ time to cure the defect was granted by the Registrar (Admn.). Further on 20.03.2017, time was granted by the Court and on 01.08.2023, last opportunity of two weeks’ was again granted by the Court. Till date, the defect has not been removed. Today, none appeared for the appellant in both the rounds.
In the interest of justice, let the appeal be listed tomorrow i.e. on 17.08.2023. "
Today also, none has appeared for the appellant even in the second round.
In view of the same, the present appeal is dismissed for non-compliance and for non-prosecution.
The stay application also stands dismissed.