MALA BAI Vs. GOPAL SINGH

JUDGEMENT

(1.) Called again in the afternoon.

(2.) Learned counsel for the appellant neither present physically nor through video conference. No reasons are forthcoming either for non-appearance of the learned counsel for the appellant or for non-compliance of office objections in the matter.

(3.) In this appeal of the year 2019, in spite of granting several and sufficient opportunities of not less than four times, even as finally also, the appellant has not complied the office objections nor shown any reason for non-compliance. It appears the appellant is not evincing any interest in prosecuting the matter and to comply the office objections.