CHEYANDA A. NACHAPPA Vs. CHEYANDA AIYAPPA

JUDGEMENT

(1.) Learned counsel for the appellants, who is physically present in the Court, submits that he has filed the compliance memo for having paid the cost of Rs.2,500.00 in the registry.

(2.) A perusal of the order sheet would go to show that registry has shown in its note that the learned counsel for the appellant has partially complied the office objections, but, yet to comply the remaining office objections. In the said process, the registry has not mentioned in the proceedings sheet as to which are all the office objections that are complied and which are all the office objections yet to be complied. Needless to say that, registry has to clearly mention in the proceedings sheet regarding the details of the office objections and its pendency on every date of hearing. A vague submission like partially complied the office objections, but, yet to comply the office objections, would confuse and in no way assist the Court in proceeding with the matter.

(3.) In spite of the Court bringing to the notice of learned counsel for the appellant that despite sufficient opportunities, he has not complied the office objections in total and registry also has shown that some more office objections are yet to be complied with, learned counsel for the appellant is standing without making any submission in that regard.