GANGARAJU Vs. SURESH

JUDGEMENT

(1.) Learned counsel for the appellant is physically present in the Court and submits that cost imposed on 13/6/2023 was paid with some delay.

(2.) Except the said submission, despite the Court specifically asking for the further submission regarding non-compliance of office objections, learned counsel for the appellant maintains silence without making any submissions.

(3.) On 13/6/2023, by making a detailed observation, which shall be read as part of today's observations also, this Court had imposed a cost of '2,100/- and granted time to comply the office objections. When the matter came on 30/6/2023, learned counsel for the appellant submitted that the cost was paid and the compliance memo is also filed. She further submitted that all the office objections which are due as on that date have been complied with. As such, the registry was directed to verify the same and in case, if the office objections are not complied in their entirety, to list the matter today. Accordingly, after verifying, the registry has noticed that there are few more office objections which are yet to be complied with and has listed the matter today.