KAVITHA Vs. S. KESHAVAN

JUDGEMENT

(1.) Learned counsel for the appellants is neither present physically nor through Video Conference. Learned counsel for Caveator/respondent Nos.1 and 2 is present physically in the Court.

(2.) On 16/6/2023, this Court had made the following observations :

(3.) A perusal of the order sheet would also go to show that the office objections which are yet to be complied with are too simple and trivial in nature and the appellants are not evincing any interest in complying the office objections. As such, I do not find any reason to grant further time.