VENKATAMMA Vs. DYAVAMMA

JUDGEMENT

(1.) When the matter is called there is no representation on behalf of appellants.

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

(3.) As could be seen from the appeal papers, the appeal is filed in the year 2022. Now we are in the month of June 2023. It's been a year. So far, office objections are not complied with.