LAWS(KAR)-2023-6-1122

LEELAVATHI Vs. NAGANNA

Decided On June 06, 2023
LEELAVATHI Appellant
V/S
Naganna Respondents

JUDGEMENT

(1.) Sri.Narendra D.V.Gowda., learned counsel for appellant has appeared in person.

(2.) The captioned appeal is listed today for orders regarding dismissal of appeal for non-compliance of office objections.

(3.) Counsel for appellant submits that short accommodation may be granted to comply office objections.