LAWS(KAR)-2022-11-122

MAMTAJ BEGUM Vs. RABUNABI

Decided On November 03, 2022
MAMTAJ BEGUM Appellant
V/S
Rabunabi Respondents

JUDGEMENT

(1.) Though the names of appellants is called out thrice in the open Court, there is no representation on behalf of appellants either through video conferencing or in person.

(2.) As could be seen from the daily order sheet, the matter was listed on 8/8/2022. On that day, Court issued notice to appellants since learned counsel for appellants had shifted to Bengaluru.

(3.) Accordingly, Court notice was issued to appellants.