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Judgment
Rekha Borana, J
The present appeals pertain to the year 2019 and on 12.09.2019, while admitting the appeal, notices were directed to be issued to the respondents.
Vide office report dated 07.03.2020, it was pointed out that notices of respondent Nos.2, 3 & 5 have been received unserved for want of fresh address as the noticees had shifted to another address. Subsequent to the same, power on behalf of respondent Nos.2 and 3 was filed and hence, service qua them stood complete. However, notices of respondent No.5 were directed to be filed with correct address for which time was granted by the Court on 05.02.2022.
In pursuance to order dated 05.02.2022, the notices were filed again with the same old address and therefore, vide order dated 29.06.2022, time was again granted to file the notices with correct address. But again, the notices were filed with the same old address and hence, on 22.08.2023, again two weeks’ time was granted for filing of notices with correct address. On that date, it was observed that if the notices with the correct address are not filed within the stipulated period, the appeals would be listed before the Court for dismissal.
As per the office report dated 26.09.2023, the notices have again been filed with the same address.
In view of the same, the present appeals are dismissed in non-compliance.
Stay petitions and all pending applications, if any, stand disposed of.