LAWS(KAR)-2022-10-204

SHAFIK AHAMED Vs. NAVODAYA MULTIPURPOSE

Decided On October 13, 2022
Shafik Ahamed Appellant
V/S
Navodaya Multipurpose Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is physically present and prays for some more time to comply the office objections.

(2.) A perusal of the order sheet would go to show that in spite of granting several and sufficient opportunities of not less than four times, the learned counsel for the petitioner has not complied the office objections.

(3.) In said circumstance, considering the reason shown by the learned counsel for the petitioner, though the Court gave him an option of granting seven days more time to comply the office objections, however, at the cost of Rs.500.00 per day payable to the Legal Services Committee of this Court, the learned counsel for the petitioner is not inclined to avail the said opportunity.