SAVADESABJAN Vs. MURAD SAB

JUDGEMENT

(1.) When the matter is called, there is no representation on behalf of appellants either personally or through video conferencing.

(2.) The captioned appeal is listed today for orders regarding non-compliance of office objections for fourth time.

(3.) A perusal of the daily order sheet depicts that the appeal was listed before the Registrar (P & H) on several occasions and time was granted to comply office objections.