GURUSHANTAWWA Vs. CHANBASAPPA S/O SHIVALINGAPPA FARUTABAD

JUDGEMENT

(1.) On 24.07.2012, a week's time was granted for compliance of office objections, failing which the appeal stands dismissed for non-prosecution without reference to the Court.

(2.) Admittedly, the office objections have not been complied with within the aforesaid period. The appeal stood dismissed after two weeks from 24.07.2012. Therefore, no further order needs to be passed in this case. Ordered accordingly. No costs.