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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(3) in High Court of Chhattisgarh Rules, 2005

(3)The Registrar (Judicial) shall send a copy of the notice mentioned above to every respondent who has entered appearance. The Court may, after hearing the parties, dismiss the appeal/application or any other proceedings for non-prosecution or give such other directions thereon as it may deem fit.