K.PARAMASHIVA Vs. C. CHIKKAIAH

JUDGEMENT

(1.) This appeal was filed in 2018 and the matter is listed eighth time for non-compliance of office objections.

(2.) On perusal of the order sheet, it is seen that the matter was listed first time before the Registrar (Judicial) on 30/1/2019 and there was no representation. Again on 22/4/2019, four weeks' time was granted to comply with the office objections. Once again, when the matter was listed on 26/2/2020, submission was made that all the office objections are complied with, except the office objection i.e., the copy of the appeal papers to be served on the learned counsel for caveator-respondent No.1 and submitted that needful would be done within three days'. Hence, three days' time was given and office was also directed to very and proceed further. When the matter was listed on 29/8/2019, Sri A.M. Suryaprakash, learned counsel filed vakalath for the appellant with NOC and the office was directed to show his name in the cause list. Once again, the matter was listed on 8/1/2020 and learned counsel for the appellant sought two weeks' time and this Court directed to comply with the office objections within two weeks and ordered to list the appeal for dismissal, if the office objection are not complied within such period and inspite of it, the office objections are not complied with. Once again, the matter was listed on 1/4/2021 and one week time was granted to comply with the office objections and on 16/12/2021, a new counsel i.e., Smt. S. Sumathi came on record since, the earlier counsel passed away and this Court directed the office to show her name alone in the cause list.

(3.) On 3/9/2022, learned counsel appeared through video conferencing and sought two weeks' time and this Court ordered to list the matter after two weeks. Again, the matter was listed on 27/2/2023 and four weeks time was granted to do the needful and inspite of the matter being listed eight times for non-compliance of office objections, the learned counsel for the appellant, who is on record has not complied with the office objections. Hence, no grounds are made out to adjourn the matter once again for compliance of office objections. Accordingly, the appeal is dismissed for non-compliance of office objections.