GOKULA Vs. H.N.SWAMY

JUDGEMENT

(1.) Smt.Azra J.Dundge., learned counsel on behalf of Sri.Gururaj.R., for the appellant has appeared in person.

(2.) There is no representation on behalf of respondents. The captioned appeal was listed before the Court on 13/6/2023. On that day, there was no representation on behalf of respondents, hence, the appeal was ordered to be listed on 20/6/2023. The appeal was listed on 20/6/2023 and even on that day also, there was no representation on behalf of respondents. Hence, the matter was ordered to be listed on 27/6/2023. The appeal was again listed on 27/6/2023. Even on that day also, there was no representation on behalf of respondents. This Court heard learned counsel for the appellant and ordered that the appeal to be listed on 30/6/2023 to hear counsel for respondents. The appeal is listed today for further hearing. Today also, there is no representation on behalf of respondents.

(3.) Heard, the learned counsel for the appellant.