AMITH R. REDDY Vs. ASHA .L

JUDGEMENT

(1.) Office has raised an objection with regard to maintainability of the appeal as the impugned order is passed on an interim application (I.A.No.1), filed under Sec. 12 of the Guardians and Wards Act, 1890.

(2.) We have heard learned counsel for the appellant.

(3.) Office is right in raising the said objection. Hence, the said objection is sustained. The appeal is hence, dismissed as it is not maintainable reserving liberty to the appellant to seek any other appropriate remedy in accordance with law.