THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA FAMILY COURT APPEAL No.242 of 2015 JUDGMENT: (Per Hon'ble Dr.SA,J) No representation for both sides. Though the matter is listed today under the caption "for orders" and passed over for some time, there is no representation for the appellant. On earlier occasion also, there was no representation for the appellant. It appears that the appellant has no interest to pursue the appeal.
2. Under these circumstances, this Family Court Appeal is dismissed for default.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. No order as to costs.
______________________ Dr. SHAMEEM AKTHER, J _______________________ NAGESH BHEEMAPAKA, J Date: 05.12.2022 scs