INDIRABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) None appear for the appellant either physically or through video conference. No reasons are forthcoming for his non-appearance. A perusal of the order-sheet would go to show that in-spite of granting several and sufficient opportunities of not less than four times, the appellant has not complied the office objections.

(2.) On 13/9/2022, this Court had made the following observations :-

(3.) Since the appellant is not showing any interest in proceeding with the matter either by appearing physically or through video conference or has shown any reason for his non-appearance nor has complied the office objections, the appeal stands dismissed for non- compliance of office objections and also for non- prosecution.