RAMDASS V. Vs. K. SURYA PRAKASH

JUDGEMENT

(1.) Learned counsel for the appellant, who is physically present in the Court, stating that the office objections which are due for compliance are the office objections which were raised after he complying the previous office objections, prays for a short accommodation.

(2.) A perusal of the order sheet would go to show that, out of 12+2=14 office objections which are due for compliance, twelve office objections are old office objections which should have been complied much before this day. In that regard, as a final last opportunity, a short accommodation was granted to the appellant on 3/7/2023, however, by imposing a cost of '1,000/-. In spite of the same, instead of complying all the ninteen office objections which were due for compliance, the appellant has partially complied the office objections, retaining twelve of them for compliance. It is only the other two office objections which are raised subsequently. As such, the submission made by the learned counsel for the appellant that the office objections that are due for compliance are new office objections, is not a correct statement.

(3.) Considering the fact that sufficient opportunities, even as finally, final last opportunity and imposing cost, have been granted and also not less than five adjournments were granted in that regard, I do not find any reason to grant further time.