C.Susai Raj vs Smt.Sangeetha Andal
2021 Latest Caselaw 1231 Tel

Citation : 2021 Latest Caselaw 1231 Tel
Judgement Date : 16 April, 2021

Telangana High Court

C.Susai Raj vs Smt.Sangeetha Andal on 16 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.7-8

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


                     F.C.A.Nos.70 & 72 of 2006

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


1.

The present appeals were listed on 07.04.2021. However, none

had appeared for the appellant/husband. The appeals were therefore

directed to be listed today 'for dismissal'. Same is the position even

today. None is present on behalf of the appellant/husband.

2. It appears that the appellant/husband is not interested in

prosecuting the present appeals, which are accordingly dismissed in

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

any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 16.04.2021 lur

Download the LatestLaws.com Mobile App