Gangula Narahari vs Gangula Saritha 2 Others
2021 Latest Caselaw 1159 Tel

Item No.15
       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          F.C.A.No.164 of 2017
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Ms. Naseeb Afshan, learned counsel for the appellant states that

the appellant, who is a practicing Advocate at Nizamabad, has not

contacted her or the Legal Aid Committee to pursue the case on his

behalf.

2.     Ms. Neeraja Reddy, learned counsel for the respondents states

that she has also given written intimation of the next date of hearing

directly to the appellant and forwarded a copy of today's cause list

also to him. Proof of intimation has been filed in the Registry

yesterday.

3. Despite the same, none is present on behalf of the appellant nor

is the appellant present himself. It appears that he is not interested in

prosecuting the present appeal, which is accordingly dismissed in

default and for non-prosecution along with the pending applications, if

any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

09.04.2021 JSU