INDIRA Vs. K. PRABHU DEV

JUDGEMENT

(1.) None appear in the matter either physically or through Video Conference. No reasons are forthcoming for the non-appearance of learned counsel for the appellants or for non-compliance of office objections.

(2.) On 4/7/2023, this Court had made the following observations :

(3.) A perusal of the order sheet would also go to show that the office objections which are yet to be complied with are simple and trivial in nature, which hardly take few minutes to comply and the appellants are not evincing any interest in complying the office objections. As such, I do not find any reason to grant further time.