SAVITRAMMA Vs. B. T. NAGANNA

JUDGEMENT

(1.) Smt.Saraswathi., learned counsel on behalf of Sri.Chethan.D.T., for appellant has appeared in person.

(2.) The appeal is listed today for orders regarding dismissal of appeal for non-compliance of office objections.

(3.) Learned counsel for appellant submits that short accommodation may be granted to comply office objections.