K. MOHAMMED MOOSA Vs. KARNATAKA PRADESHA KURUBARA SANGHA

JUDGEMENT

(1.) None appear for the appellants either physically or through video conference. No reasons are forthcoming for his nonappearance.

(2.) On 23/5/2023 this Court had made the following observation.

(3.) In spite of the above, the learned counsel for appellants have neither complied the office objections nor shown any reasons for his nonappearance either physically or through video conference.