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Judgment
7 paragraphs · 142 wordsRekha Borana, J
The present appeal pertains to the year 2020 and three defects including the non deposit of the requisite Court fee, were pointed out by the office. The defects were not removed despite time being granted by the Registrar (Admn.) on 08.12.2020 and further by the Court on 15.05.2023.
On 07.08.2023, in the interest of justice, last opportunity of two weeks was granted to remove the defects. On that date, it was observed that if the defects are not removed within the stipulated period, the appeal would be listed before the Court for dismissal.
On all the above dates, none appeared for the appellant.
As per the office report, the defects have not been removed till date.
In view of above, the present appeal is dismissed for non-compliance.
The stay petition also stands dismissed.