HIRIYAMMA Vs. SHIVAPPA

JUDGEMENT

(1.) No representation on behalf of the appellants.

(2.) On 1/9/2022, memo filed by the learned counsel for the appellants was taken on record and the he was permitted to retire from the case and the appellants were granted final opportunity to appear before the Court or the engage the services of the counsel. In spite of that, neither the appellants have appeared before the Court nor they have engaged the services of the counsel to represent them.

(3.) Even the paper books are not filed and the cost of Rs.5,000.00 as ordered by this Court dtd. 23/5/2022 is also not paid.