MOHAN MANDALA Vs. UGGAPPA SHETTY

JUDGEMENT

(1.) Learned counsel for the appellant, who is physically present in the Court, submits that despite his best efforts and communication with the appellant, the appellant is not properly assisting him in complying the office objections, including the payment of deficit Court fee. With this, he pleads his helplessness to comply the office objections.

(2.) A perusal of the order sheet would go to show that in this appeal of the year 2019, sufficient opportunities have already been granted to the appellant to comply the office objections. On 17/4/2021, this Court while granting further time to comply the office objections, had directed the learned counsel for the appellant to file an affidavit explaining the reasons for non-compliance with specific reference to the office objections, from the date of raising of office objections, till the expiry of further time that was granted on the said day. Despite the same, neither the learned counsel for the appellant has filed the affidavit nor the appellant is evincing any interest in complying the office objections, in which regard, learned counsel for the appellant has pleaded his helplessness in the matter. As such, I do not find any reason to grant further time in this appeal of the year 2019.

(3.) Hence, the Appeal stands dismissed for non-compliance of office objections, as well as for non-prosecution.