SADANAND Vs. KALLAPPA

JUDGEMENT

(1.) Called again in the afternoon. None appear in this matter even through virtual mode.

(2.) A perusal of the order sheet would go to show that the present petition is of the year 2015, as such, one of the old appeal of this nature pending before the Court. The order sheet further reveal that the matter was once requested to be referred to Mediation Centre in December 2020, for an attempt to be made for settlement, however, the matter could not be settled between the parties. Thereafter, even though the matter was listed and called out on 31/8/2021, 25/11/2021 and 22/12/2021, the counsel for the appellant has remained absent.

(3.) Noticing the absence of learned counsel for the appellant on 31/8/2021 itself, show cause notice was ordered to be issued to the appellant. Even after the service of show cause notice to the appellant, which is evident from the endorsement made by the registry, the appellant is not evincing any interest in proceeding further in this appeal.