GAYATHRI Vs. RAJU

JUDGEMENT

(1.) The learned counsel for the appellant is neither present physically nor through Video Conference. No reasons are forthcoming for non-appearance of learned counsel for the appellant, as well for non-compliance of office objections.

(2.) A perusal of the order sheet would go to show that after giving several and sufficient opportunities, since the appellant has not complied the office objections, a Co-ordinate Bench of this Court in this matter has passed the following order on 26/8/2022 :

(3.) Accordingly by virtue of the order dtd. 26/8/2022, the Appeal stands dismissed for non-compliance of office objections and for non-prosecution.