THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA FAMILY COURT APPEAL No.247 OF 2009 JUDGMENT: (Per the Hon'ble Dr.SA,J) There is no representation for the appellant despite the matter being listed today under the caption "for orders". It appears that the appellant has no interest to pursue the matter.
2. Under these circumstances, the Family Court Appeal is dismissed for default.
Miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J ______________________ NAGESH BHEEMAPAKA, J Date: 29.11.2022 ssp/psa