- (1.) By the impugned order dated 23-1-2006, learned single Judge has dismissed the Restoration Application.
(2.) Necessary facts for disposal of the instant appeal are that the appellant filed second appeal against the judgment and decree dated 1-11 -2002 passed by the learned District Judge, Rajsamand, through Mr. Manish Sisodia, Advocate. As the objections pointed out by the office were not removed, the matter was listed before the Court. Learned single Judge passed the peremptory order dated 2-12-2004 as follows : "Learned counsel for the appellant is granted three weeks' time to remove the defects. In case the defects are not removed within aforesaid period, the second appeal shall automatically stand dismissed without reference to the Court."
(3.) In view of the peremptory order, the second appeal stood dismissed on 18-1-2005.;