SUDHAKAR SHETTY Vs. SARASU

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 dismissal of appeal in view of non-compliance of office objections.

(3.) As could be seen from the daily order sheet, the appeal was listed on 19/4/2023 and finally, two weeks time was granted to comply with the office objections subject to payment of cost of Rs.500.00 (Rupees Five Hundred only), failing which the appeal was ordered to be listed for dismissal immediately after Summer vacation, 2023.