AVALIRAIAH Vs. HONNAMMA

JUDGEMENT

(1.) The matter is listed as there is non-compliance of office- objections, even after the matter is listed for the third time, acknowledgment for having paid the cost of Rs.500.00, which was ordered to be paid vide order dtd. 23/10/2019 to the High Court Legal Services Committee is not produced. The order sheet dtd. 23/10/2019 reads as under:

(2.) When the matter was taken up in the morning session, learned counsel for the appellant appeared through online and sought for time.

(3.) Considering the above fact and the cost is not deposited even after three years, learned counsel for the appellant was directed to pay the cost and produce the acknowledgment and thereby, comply with the office- objections. Thereafter, when the matter was taken up twice, there is no representation. I do not find any reason to adjourn the matter. Accordingly, the appeal is dismissed for default i.e., for non-prosecution.