S. Shanti vs S. Srinivas Rao
2021 Latest Caselaw 2144 Tel

Item No.6



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


                          F.C.A.No.27 of 2008

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

1.

Ms. Habeeb Sheikh, learned counsel for the appellant states that

her client has not been in touch with her after three months from the

date of filing of the present appeal, which was filed in the year 2008.

She states that she has tried to telephonically contact her client on the

mobile number as was made available to her, but the said phone is not

working and she has no clue about the current whereabouts of the

appellant for the past several years. She therefore states that she has

no further instructions in the matter.

2. Learned counsel for the appellant undertakes to file a Memo on

the above lines in the course of the day.

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

present appeal, which is accordingly dismissed in default along with

the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 19.07.2021 JSU