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Judgment
7 paragraphs · 132 wordsRekha Borana, J
The present appeal pertains to the year 2016 and six defects have been pointed out by the office.
Despite time been granted by the Registrar (Admn.) on 11.01.2017 and further, more than thrice by the Court, the defects have not been removed.
On 23.10.2021, none had appeared on behalf of the appellant and on that date, the Court observed that if the defects are not removed within a period of one week, the appeal shall stand dismissed for non-prosecution.
As per the office report, the defects have not been removed till date. Today also, none has appeared for the appellant.
In view of the same, the present appeal is dismissed in non-prosecution and in non-compliance.
All pending applications, if any, stand disposed of.