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Judgment
7 paragraphs · 146 wordsRekha Borana, J
None appears for the appellant.
The present appeal pertains to the year 2016 and five defects have been pointed out by the office including non-deposit of the court fee. The said defects were not removed in spite of time being granted by the Registrar (Admn.) on 11.01.2017 and further by the Court on 20.03.2017.
On 29.08.2023, 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 for dismissal before the Court.
As per the office report, the defects as pointed out by the office, have not been removed till date.
In view of the same, the appeal is dismissed in non-compliance and non-prosecution.
Stay petition and all pending applications, if any, stand disposed of.