R. REVATHI Vs. MANJULA

JUDGEMENT

(1.) Learned counsel for the appellant who is appearing through Video Conference, once again prays for four days time to comply the office objections.

(2.) On 21/6/2023, this Court had made the following observations :

(3.) In spite of imposing the cost and granting sufficient time as prayed for by him, the appellant has not complied the office objections, which inter alia includes very simple and trivial office objections like, correctly stating the limitation para, correctly stating the dates in chronological order in synopsis, numbering the paragraphs, mentioning the provision for payment of Court fee and filling up the blanks in Para Nos.2, 4 and 5 of appeal memorandum. Even to comply these office objections, in spite of imposing a cost of '1,050/-, the appellant has not complied the office objections. As such, I do not find any reason to grant further time. Accordingly, the Appeal stands dismissed for non-compliance of office objections.