AZAM Vs. SRIKANTH K. V.

JUDGEMENT

(1.) Learned counsel for the appellant is neither present physically nor through Video Conference. No reasons are forthcoming for his non-appearance or for non-compliance of office objections.

(2.) On 15/6/2023, this Court had made the following observations :

(3.) A perusal of the order sheet would also go to show that the office objections which are yet to be complied with are too simple and trivial in nature and the appellant is not evincing any interest in complying the office objections. As such, I do not find any reason to grant further time.