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Judgment
8 paragraphs · 157 wordsJyoti Mulimani, J
Sri.Kanteppa Huleppa., learned counsel for appellants has appeared in person.
The captioned appeal is listed today for orders regarding non-compliance of office objections for fourth time.
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.
As could be seen from the appeal papers, the appeal is filed in the year 2020. Now we are in the month of July 2023. It's almost been three years. So far, office objections are not complied.
Learned counsel for appellants submits that short accommodation may be granted to comply office objections.
Submission is noted.
This Court finds no justification to grant further time for the simple reason that, despite giving several opportunities, the appellants have not instructed the counsel on record to comply office objections. Hence, the Regular Second Appeal is dismissed for non-compliance of office objections.