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Judgment
Earlier this case was taken up on 22.07.2026 and the following orders were passed:
"1.It seems that translated copies of the orders of the District Commission, State Commission, and possibly some other documents have not been filed yet. Further, the complete records of the District Commission have also not been filed. Some IAs have been filed seeking exemption from filing typed and translated copies. The IAs are rejected. The appellant is granted two weeks' time to file typed and translated copies of all the relevant documents, in particular the orders of the District Commission and State Commission, failing which, on the next date, the SA will be dismissed.
2.List on 10.08.2026."
Despite this order, the appellant has failed to file the requisite documents. Accordingly, the SA is dismissed in default.
The appellant is given liberty to file the SA as and when he is ready with all the required documents. However, the condonation of delay will be taken up on merits in the subsequent SA.