THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE A.SANTHOSH REDDY F.C.A.No.292 OF 2010 JUDGMENT: (Per Hon'ble Dr.SA,J) On 19.12.2022, as there was no representation for both sides, the matter was directed to be listed today under the caption 'for orders'. Today also, despite listing the matter under the caption 'for orders', there is no representation for both sides. It appears that the appellant has no interest to pursue the appeal.
2. Under these circumstances, the Family Court Appeal is dismissed for default.
Miscellaneous Petitions, if any, pending in this appeal shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J ____________________ A.SANTHOSH REDDY, J Date: 26.12.2022 PNS/MD