Khaja Bahuddin Ansari vs Nazneen Sulthana
2021 Latest Caselaw 1914 Tel

Item No.7

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

                         F.C.A No.88 OF 2018

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

1.

The present matter was listed on 15.06.2021. However, none

had appeared for the appellant. In the interest of justice, the same was

adjourned for today to await the presence of the appellant. None is

present on behalf of the appellant even today, though the matter is

listed under the caption of dismissal.

2. It appears that the appellant 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 01.07.2021 Lrkm