SRIRAMAIAH Vs. N. GIRISH

JUDGEMENT

(1.) Office has raised objection regarding maintainability of appeal.

(2.) The learned counsel for the appellants has stated that since the appeal is not maintainable before this Court, the office may be directed to return the appeal memo along with certified copy of the documents to the appellants to present the same before the appropriate legal forum.

(3.) The memo is placed on record.