SUSHMA T.J. Vs. PRABHA

JUDGEMENT

(1.) Learned counsel for the appellants neither present physically nor through video conference. No reasons are forthcoming for his non-appearance.

(2.) On 2/6/2023, this Court had made the following observation:

(3.) In spite of the above, learned counsel for the appellants has neither complied the office objections nor did appear on 4/7/2023 and the matter is again taken up today.