SANGAPPA Vs. VAIJINATH

JUDGEMENT

(1.) Learned counsel for the petitioner/complainant appearing through video conference once again prays for a week's accommodation to comply the office objections. No reasons have been shown for seeking further time in this matter. On 23/8/2022, this Court had made the following observation in the matter.

(2.) In-spite of the above, the petitioner has neither complied the office objections nor paid the cost nor even shown any reason for seeking time. Thus, it appears that in our opinion, the petitioner is seeking time after time. Thus, sufficient opportunities given not less than five time have been remained unutilized. Therefore, we do not find any reason to grant any further time. Accordingly, the petition stands dismissed for non-compliance of office objections.

(3.) The Registry to transmit the copy of this order to the Legal Services Committee of this Court, so that it can take appropriate steps in recovering the fine amount from the petitioner in accordance with law even by treating the same as an arrears of land revenue.