MUTHURAJ Vs. LAKSHMAMMA

JUDGEMENT

(1.) This Court vide order dtd. 26/10/2021, granted two weeks time to comply with the office objections and also made it clear that, if the office objections are not complied within two weeks, list the matter for dismissal. However, inspite of an opportunity being provided, learned counsel for the appellants has not complied with the office objections.

(2.) Now, learned counsel for the appellants submits that, after compliance, the office has raised four more office objections. On perusal of the order sheet, it is seen that, no such office objections are raised as submitted by the learned counsel for the appellants and the office objections yet to be complied were raised earlier itself.

(3.) Hence, in view of the peremptory order, the appeal is dismissed for non-compliance of office objections.