CHANDRASHEKARACHAR Vs. T V SURYANARAYANCHAR

JUDGEMENT

(1.) None appear in this matter either physically or through video conference.

(2.) A perusal of the order sheet would go to show that on 12/7/2023 observing that the appellant has not taken appropriate steps to ensure the service of notice to respondents no.9 and 10, as such, the appeal against respondents no.9 and 10 was dismissed for not taking steps. On the same day it was also noticed and observed that the amendment permitted on 30/6/2022 which was more than a year back, the appellant has not carried out. As such, the registry was directed to carry out the permitted amendment and also was imposed a cost of Rs.1000.00 payable by the appellant to the Legal Services Committee of this Court within a week from the said day. Despite the above appellant has neither paid the cost nor enabled the amendment to be carried out. Added to that he has not even filed paper book in this appeal of the year 2017.

(3.) Accordingly, the appeal stands dismissed for non- prosecution and non filing of paper book.