NARASIMHAPPA Vs. HANUMANTHAPPA

JUDGEMENT

(1.) This appeal was filed in the year 2017. The matter was posted before the Registrar (Judicial) on 6/6/2018. On that day, the learned counsel for the appellants was absent. However, one week time was granted for compliance of office objections and also it is made clear that in the event of non- compliance of office objections within one week, the matter will be posted before the Court.

(2.) Accordingly the matter was posted before the Court on 17/12/2018, on that day, finally three weeks time was granted for compliance of office objections and also it is made clear that if the office objections are not complied within two weeks, post the matter for further orders. When the matter was listed before the Court on 4/9/2019, on that day, the learned counsel for the appellants sought three weeks time for compliance of office objections, the same was granted and also it is made clear that if the office objections are not complied within such period, the appeal shall be listed for dismissal. Again the matter was listed on 11/12/2019, on that day, the learned counsel for the appellant submits that the needful was done. Hence, this Court directed the office to verify and proceed further.

(3.) On verification, it was found that the office objections are not complied with and a false submission was made before the Court on 11/12/2019.