Praveen Kumar vs Smt. Madhuri Chanvula
2021 Latest Caselaw 2152 Tel

Items No.7-8



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


                         F.C.A.Nos.69 & 66 of 2013

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


1.     The matter is listed in the category of 'for dismissal', as none

had appeared on behalf of the appellant on the last date of hearing.

Today, Mr. G. Sundresan, learned proxy counsel appearing for

learned counsel for the appellant states that he has not received any

instructions from his client for the last several years.

2.     Learned counsel for the respondent states that the appellant has

already got remarried and blessed with two children.

3. Perhaps, it is for the said reason that the appellant has stopped

pursuing the present appeals. Be that as it may, the present appeals

are dismissed for non-prosecution along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 19.07.2021 JSU