AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 91 words
This matter is coming up today for reporting compliance of the order dated 04.02.2026.
When the matter is taken up today, it is reported by the Office as well as by the learned counsel for the parties, that conditional order has not been complied with.
Under the said circumstances, this application in IA1296/2025 (Delay) is dismissed for non compliance of the order, resulting in dismissal of the IA 1296/2025. Consequently, this appeal in AIR (SA) 1717/2025, is rejected. Parties shall bear their own costs. Pending IAs, if any, shall stand closed.