Telangana High Court
P.Chandraiah vs P.Narsamma on 16 April, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Items No.59-60
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
F.C.A.Nos.42 & 44 OF 2008
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1. Learned counsel for the appellant/husband states that he has
made efforts to contact his client, but could not succeed. He further
states that the respondent/wife has also expired and perhaps it is for
the said reason that the appellant/husband is not contacting him.
2. In view of the submission made hereinabove, the present appeals are dismissed for non-prosecution along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 16.04.2021 Lrkm