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Judgment
10 paragraphs · 127 wordsRekha Borana, J
Lawyers are abstaining from work.
None has appeared for the appellant.
On 15.02.2024, none appeared for the appellant and the Court passed the following order:
“Last opportunity of three weeks is granted to remove the defects as pointed out by the office.
If the defects are not removed within the stipulated period, let the appeal be listed before the Court for dismissal on 01.03.2024.”
The matter was again listed on 01.03.2024 and on that date, 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.