S. VISHWANATH Vs. N. V. PRASAD

JUDGEMENT

(1.) None appear for the appellant either physically or through video conference. No reasons are forthcoming either for the non-appearance of the learned counsel for the appellant or for non-compliance of office objections.

(2.) On 24/5/2023, this Court had made the following observation:

(3.) In spite of the above observation, the appellant has neither complied the office objections nor appeared and shown any reason for non-compliance of office objections.