Rakesh Tiwari, J. - (1.) The stamp reporter had reported that a report for the purpose of sufficient valuation and whether the appeal is beyond time would be submitted on receipt of certified copy of the impugned order.
(2.) The Court had granted leave to the appellant to file the memorandum of appeal without copy of the impugned order vide endorsement dated 18.5.2017. which reads : "Leave granted by the Division Bench presided over by Hon'ble Justice Rakesh Tiwari to obtain regular number (MAT) to this instant appeal sought to be filed without annexing certified copy of the order impugned, with an undertaking that same shall be furnished at the time of hearing".
(3.) Matter has been taken up for hearing today but the certified copy of the order impugned has not been filed by the appellant. Learned Counsel for the appellant submits that he had applied for certified copy of the impugned order and the copy of such receipt has been annexed with the stay application and that certified copy of the order has yet not been made ready by the concerned department of the Court.;