State Of Rajasthan vs Kamla Bai And Ors. ...
2023 Latest Caselaw 8330 Raj

[2023:RJ-JD:34281]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 68/2017

State Of Rajasthan Through The District Collector, District Jodhpur.

----Appellant Versus

1. Kamla Bai W/o Late Shri Shyam Lal Parihar, By Caste Ghanchi Through Special Power Of Attorney Holde, R/o Plot No. 194, Gali No. 9, Ghanchi Colony, Pal Road, Jodhpur.

2. Jodhpur Development Authority, Jodhpur Through Its Secretary.

3. Municipal Corporation, Jodhpur Through Its Commissioner.

4. Executive Engineer, Public Works Department, Division-

Jodhpur, District Jodhpur.

----Respondents

For Appellant(s) : None present

HON'BLE MS. JUSTICE REKHA BORANA

Order

10/10/2023

1. The present appeal pertains to the year 2017 and the

following four defects were pointed out by the office:

i. Certified copy of Judgment dt. 14.10.16 not filed and

Limitation will be calculated thereafter.

ii. Page no.12 of Judgment not at proper place.

iii. Power not filed.

iv. Valuation of Appeal left blank.

2. Despite time being granted by the Registrar (Admn.) on

09.03.2017 and further by the Court on 25.10.2017, when the

[2023:RJ-JD:34281] (2 of 2) [CFA-68/2017]

defects were not removed, last opportunity of three weeks were

granted on 29.08.2023. On that date, the Court clearly observed

that if the defects are not removed within the stipulated period,

the appeal be listed for dismissal before the Court.

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

till date.

4. In view of the same, the present appeal is dismissed in

non-compliance and in non-prosecution.

5. Stay petition and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 51-T.Singh/-

Powered by TCPDF (www.tcpdf.org)