CHIEF OFFICER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By order dtd. 9/11/2022, the appeal was dismissed for non- compliance of the office objections. The appellant has filed I.A.No.2/2022 seeking recall of the said order. It is stated in the application that when the matter was listed before the Registrar (P & H) on 9/11/2022, due to inadvertence, the learned counsel for the appellant could not be present and the appeal came to be dismissed for non-compliance of the office objections. Today, the learned counsel for the appellant submits that majority of the office objections are complied with and if one week's time is granted, the remaining office objections will be removed. The submission of the learned counsel is accepted as an undertaking to this Court and one week's time is granted to the appellant to remove the office objections.

(2.) For the reasons stated in the application and considering the submission of the learned counsel for the appellant, I.A.No.2/2022 is allowed. The order dtd. 9/11/2022 is recalled and the appeal is restored to file. The appeal is taken up for hearing.

(3.) The learned counsel for the appellant invited our attention to the memo dtd. 1/3/2023 seeking dismissal of the appeal as not pressed.