B. GANGADHAR Vs. SARASWATHAMMA

JUDGEMENT

(1.) This matter is listed fifth time for non compliance of office objections.

(2.) This appeal was filed in the year 2017. The matter was posted before the Registrar (Judicial) on 1/8/2017. On that day, at the request of learned advocate for the appellants, one week time was granted for compliance of office objections and also it is made clear that in the event of non-compliance of office objections within one week, the matter will be posted before the Court.

(3.) Accordingly the matter was posted before the Court on 12/2/2018, on that day, finally three weeks time was granted to remove the office objections, and the same was not done. Again the matter was listed before the Court on 28/6/2018, on that day, two weeks time was granted to comply with the office objections. Again the office objections were not complied. The matter was listed before the Court on 1/8/2019, on that day, this Court granted three weeks time to comply with the office objections and also it is made clear that if the office objections are not complied with, within such period, the appeal shall be listed for dismissal. Accordingly, the matter was posted before the Court on 23/9/2019. On that day, on payment of cost of Rs.1,000.00 two weeks time was granted for compliance of office objections. In spite of this order, the office objections are not complied. When the matter was posted on 27/2/2020, learned counsel for the appellant made the submission that he has paid the costs of Rs.1,000.00 as per the order dtd. 23/9/2019. On that day, this Court granted ten days' time to comply with the office objections, failing which, the appeal shall stand dismissed. But the office objections are not complied with. Once again the matter was listed before the Court on 15/2/2021, on that day, the learned counsel submits that he has complied with the condition of payment of costs and memo was filed to that effect and the same was taken on record and office objections are not complied with. Once again posted the matter before this Court on 16/3/2021, on that day, two weeks time was granted to comply with the office objections, failing which, the appeal stands dismissed. The matter was listed before the Court on 14/6/2022. Once again two days time was granted to comply with the office objections and ordered to list the matter for further orders on 20/6/2022. On that day, again two weeks time was granted to comply with the office objections.