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Judgment
Rekha Borana, J
Lawyers are abstaining from work.
None has appeared for the appellants.
The present appeal pertains to the year 2019 and ten defects, including non-filing of the compensation certificate, were pointed out by the office at that point of time.
The defects were not removed despite time been granted by the Registrar (Admn.) on 05.02.2020 and further, by the Court on 19.10.2023. On 13.02.2024, last opportunity of three weeks was granted 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 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.
Stay petition and all pending applications, if any, stand disposed of.