P. THAMMAYANNA Vs. RAMAREDDY

JUDGEMENT

(1.) Learned counsel for the appellants not present. Learned counsel for the caveator/respondents alone physically present before the Court.

(2.) On the date 27/3/2023, this Court had made the following observation:

(3.) In spite of the above, the appellants are not evincing any interest to appear and address their argument in these appeals of the years 2017 and 2018. Hence, I do not find any reason to grant any further adjournment.