Section 14C in The Rules of the High Court of Orissa, 1948
14C.
If the defects is/are not removed within the time granted by the [Deputy Registrar] [Substituted vide C.S.No. 40 (X/3/86/22.10.1986).], the matter shall be placed before the Bench for dismissed and it shall be dismissal, unless application explaining the reason for non-removal of the defects/has been/is filed for extension of time.]
