Thota Raghunath vs Mrs.Pusthe Saritha
2021 Latest Caselaw 2009 Tel

Item No.4


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


                        F.C.A.No.544 OF 2018

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


1.    We may note that on 02.03.2021, the present appeal was

directed to be listed for dismissal on 15.03.2021. On 15.03.2021,

learned proxy counsel had appeared on behalf of learned counsel for

the appellant and stated that the arguing counsel was indisposed and

the parties were in the process of negotiating a settlement. As none

was present on behalf of the respondent, this court had directed

learned counsel for the appellant to give a written intimation of the

next date of hearing to learned counsel for the respondent as also to

the counsel appearing for the respondent before the learned Family

Court, Secunderabad.

2. On the first call, as none was present on behalf of the appellant,

the matter was passed over. By now, it is 04:30 P.M. Even on the

second call, none is present on behalf of the appellant and the

respondent.

3. 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 Lrkm