YUVARAJ Vs. SANNAMMA

JUDGEMENT

(1.) The learned counsel for the appellants is absent.

(2.) This appeal was filed in the year 2018. On 9/8/2018, notice was ordered on I.A.No.2/2018. Once again the matter was listed on 16/9/2019, on that day, the learned counsel for the appellants sought three weeks time to comply with the office objections. The order is very clear that the appellants shall comply with the office objections within a period of three weeks. If the office objections are not complied with, within such period, the appeal shall be listed for dismissal. Accordingly, the appeal was dismissed on 10/1/2020. Thereafter, an application - I.A.No.1/2020 was filed to recall the order dtd. 10/1/2020. This Court vide order dtd. 5/2/2021, allowed the application - I.A.No.1/2020 and also ordered that in the meanwhile, the learned counsel for the appellants shall comply with the office objections, if any, within four weeks. The matter was again listed on 29/11/2021. On that day, the matter called twice; there was no representation on behalf of the appellants. However, in the interest of justice, finally two weeks' time was granted to the learned counsel for the appellants to do the needful in the matter.

(3.) Even though the order was passed on 29/11/2021 to pay the process, the process fee was not paid. Having taken note of the entire order sheet, it appears that the learned counsel for the appellants is not diligent in pursuing the matter though the appeal was filed in the year 2019.