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Judgment
H.P. Sandesh, J
Learned counsel for the appellants is absent.
This appeal was filed in 2019 and matter was listed before the Court on 02.02.2022 and this Court granted two weeks time to comply with the office objections and inspite of the same, the office objections are not complied with. The matter was again listed on 02.03.2023 and this Court, in the ends of justice, granted two weeks time to comply with the office objections on payment of cost of Rs.1,000/- and inspite of it, the office objections are not complied with.
Today, there is no representation on behalf of the appellants and the counsel has not paid the paid cost and also not complied with the office objections. On the previous date of occasion itself on 02.03.2023, it was made clear that, if the cost is not paid and the office objections are not complied within two weeks, list the matter for dismissal.
Hence, in view of the peremptory order dated 02.03.2023, the appeal is dismissed for non-payment of cost and non-compliance of office objections.