SAMPAT RAM Vs. PURNA RAM

JUDGEMENT

(1.) The present is a restoration application filed against the order dtd. 15/11/2019 whereby the appeal in question was dismissed by the Deputy Registrar (Judicial) of this Court in pursuance to the per-emptory order dtd. 21/8/2019 passed by the Court.

(2.) The present restoration application was filed way back on 18/2/2020 and four defects were pointed out by the office at the relevant point of time including the one of the restoration application being barred by 52 days. Time to remove the defects was granted by the Registrar (Administration) on 18/2/2021 and further by the Court on 1/8/2023. Interestingly, on both these dates, none appeared on behalf of the applicant. On 1/8/2023, last opportunity of two weeks was granted and on that date, it was observed by the Court that if the defects are not removed within the stipulated period, the restoration application be listed for dismissal.

(3.) As per the office report, the defects have not been removed.