Vaidshi Acharya vs Girish Kumar Acharya
2021 Latest Caselaw 2008 Tel

Item No.3



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


                          F.C.A.No.78 of 2007

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


1.

On the last date of hearing, learned counsel for the appellant

was absent. As a result, the appeal was directed to be listed today in

the category of dismissal. Today, learned counsel for the appellant

states that the brief had been taken back from him by the appellant on

18.02.2010 itself and he has no instructions to appear in the matter any

longer.

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

05.07.2021 JSU