Smt.S.Swetha vs A.Sathish Kumar
2021 Latest Caselaw 2329 Tel

Item No.9


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


                           I.A.No.1 of 2020
                                in/and
                         F.C.A.No.95 of 2020

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


1.

I.A.No.1 of 2020 filed for seeking condonation of delay of 103

days in filing the appeal was listed on 29.07.2021, when none had

appeared for the appellant. As a result, it was directed to be listed

today for dismissal. Same is the position today. None is present on

behalf of the appellant. It appears that the appellant is not interested

in prosecuting the present appeal.

2. The interlocutory application and the present appeal are

accordingly dismissed in default and for non-prosecution along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

10.08.2021 vs