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Judgment
7 paragraphs · 106 words
Rekha Borana, J
1.
Lawyers are abstaining from work.
2.
None has appeared for the appellants.
3.
On 13.02.2024, last opportunity of two weeks was granted to cure the defects and on that date, the Court observed that if the defects are not removed within the stipulated period, the appeal be listed for dismissal before the Court on 01.03.2024. On 01.03.2024, the matter was directed to be listed on 11.03.2024.
4.
As per the office report, defect No.2 has not been removed till date.
5.
In view of the same, the present appeal is dismissed in non-compliance.
6.
All pending applications, if any, stand disposed of.