Citation : 2023 Latest Caselaw 2809 Raj/2
Judgement Date : 10 March, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5160/2020
Jagdish Sharma S/o Late Shivcharan Shrma
----Petitioner
Versus
Deputy Commissioner
----Respondent
For Petitioner(s) : None present
For Respondent(s) : None present
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
10/03/2023
The instant writ petition was filed in the year 2020 and the
petitioner has not cured the defect/s pointed out by the Registry.
On 31.07.2020 when the case was listed before the Registrar
(Administration), the petitioner was granted two weeks' time as a
last opportunity to remove the defect/s pointed out by the
Registry. But till date, the petitioner has failed to cure the defect/s
pointed out by the Registry.
In the interest of justice, further two weeks' time is granted
to the petitioner to remove the defect/s pointed out by the
Registry, as a last opportunity, failing which the present writ
petition shall stand dismissed without further reference to the
Court.
(GANESH RAM MEENA),J
ARTI SHARMA /11
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