(1)An appeal may summarily be dismissed if :(a)it is not submitted in accordance with Rule 119;(b)no appeal lies under these rules;(c)it is not submitted in the prescribed time limit and no reasonable cause is shown for the delay;(d)it is repetition of a previous appeal which has been decided and no new facts or circumstances are adduced which afford ground for a consideration of the case :Provided that in every case in which appeal is dismissed, the appellant shall be informed of the facts and reasons for it.
