VINOD KUMAR Vs. B.RAMAIAH

JUDGEMENT

(1.) Learned counsel Smt. Jyothi appearing on behalf of the appellants seeks time.

(2.) By order dtd. 30/1/2020 this Court granted three weeks time to comply with the office objections failing which the appeal shall stand dismissed. Despite granting sufficient time thereafter, the rectification raised by the Registry has not been complied. Even today leaned counsel seeks time. I find no cogent reason to grant further time. In view of the carelessness of not rectifying the objections raised by the Registry and also there being peremptory order granted by this Court on 30/1/2020, even after a period two years we are still at the same stage. No cogent reason warrants for further extension of time. Though some of the office objections are complied, not all the objections are rectified. Hence, the appeal is dismissed for non-prosecution.