SURESH K. T. Vs. KARNATAKA BANK LTD.

JUDGEMENT

(1.) Called again in the afternoon.

(2.) Learned counsel for the appellants neither present physically nor through video conference. No reasons are forthcoming for the non-appearance of the learned counsel for the appellants either physically or through video conference.

(3.) The appeal is of the year 2019 and in spite of granting several and sufficient opportunities of not less than six times, the appellants have not complied the office objections.