MUNISEETHAMMA Vs. N. SRIDHAR REDDY

JUDGEMENT

(1.) This appeal is filed on 20.08.2018. The matter was listed before the Court on 01.03.2019, on which date, four weeks time was granted for compliance office objections. Matter was listed on 10.07.2019 and again two weeks time was granted for compliance. The matter was listed on 02.01.2020 and two weeks time was granted on the request of learned counsel for the appellants to comply with the office objections and further it was made clear that if office objections are not complied within the said period, the appeal shall be listed for dismissal. Matter was then listed on 19.02.2020 and one week s time was again granted to comply with the office objections on payment of costs of Rs.500/- to the High Court Legal Services Authority. Matter was again listed on 12.03.2021 on which date, two weeks time was granted on the request of learned counsel for the appellants.

(2.) Today, the matter is posted for the sixth time for compliance of office objections. The appellants have neither complied with the office objections nor paid the costs. There is no representation on behalf of the appellants. It seems that the appellants are not interested to prosecute the appeal and there is no reason to adjourn the matter. Hence the appeal is dismissed for non-prosecution.