LAWS(KAR)-2022-9-730

RAMESH Vs. GENERAL MA NAGER

Decided On September 01, 2022
RAMESH Appellant
V/S
General Ma Nager Respondents

JUDGEMENT

(1.) No representation for the appellants in the morning as well as in the afternoon.

(2.) On 3/8/2022, two weeks' time was granted to comply with office objections. Further, on 17/8/2022, finally ten days' time was granted to comply with office objections on payment of costs of Rs.3,000.00. Till today, neither office objections are attended to nor costs is paid.