Smt. R. Sujatha vs R. Ranadheer
2021 Latest Caselaw 2339 Tel

Item No.8




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

                        F.C.A.No.108 OF 2008

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

1.

The matter is listed in the category of dismissal. Learned

counsel enters appearance for the appellant and tenders an apology for

his absence on the last date of hearing explaining that he was suffering

from viral fever and could not login to the hearing. He states today

that he has filed a Memo dated 06.08.2021 stating inter alia that he

made efforts to serve a personal notice on his client through registered

post for permission to withdraw the appeal, but the same has been

returned with an observation that no person resides at the address

given. The original postal receipt and the office copy of the notice

returned under postal cover dated 02.08.2021 have been enclosed with

the Memo. Learned counsel states that he is unaware of the

whereabouts of his client and no further address is available with him.

2. It appears that the appellant is not interested in prosecuting the

present appeal, which is accordingly dismissed for non-prosecution

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 11.08.2021 Lrkm