(58)New Rule 15-A. - Insert the following as Rule 15-A :-"15-A. Failure to take necessary steps after admission of an appeal in the High Court. - Where, after admission of an appeal in the High Court, the Rules of the High Court require the appellant to take any steps in the prosecution of appeal before a fixed date, and where, after due service of a notice intimating the steps to the High Court, the Rules of the High Court require the appellant fails to take such steps within the prescribed time, the Court may direct the appeal to be dismissed for want of prosecution or may pass such other order as it thinks fit.
