B. Manjula vs B. Venkateshwara Rao
2021 Latest Caselaw 1074 Tel

Item No.64

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                        F.C.A No.123 OF 2007

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

On 02.03.2021, learned counsel for the appellant had stated that

her file was misplaced and at her request, the matter was adjourned

for today. Learned counsel was directed to contact her client and

inform the court whether she wishes to pursue the present appeal any

further.

2. Today, learned counsel for the appellant states that she made

efforts to contact the appellant by despatching a letter to her at the

address given in the Memo of parties, but the same has been returned

saying that she is not available at the said address. Learned counsel

states that she is not aware of any address of the appellant nor is the

appellant in touch with her.

3. In view of the said submission, we have no option but to

dismiss the present appeal for non-prosecution along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.04.2021 Lrkm