Citation : 2021 Latest Caselaw 1555 Tel
Judgement Date : 4 June, 2021
Item No.5
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
F.C.A.No.77 of 2009
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)
1.
The present appeal was listed on 19.04.2021, when none had
appeared for the appellant. As a result, the matter was directed to be
listed today for dismissal. Same is the position today. None is present
on behalf of the appellant. It appears that the appellant is not
interested in prosecuting the present appeal.
2. The present appeal is accordingly dismissed in default and for
non-prosecution along with the pending applications, if any.
______________________________ HIMA KOHLI, CJ
______________________________ B. VIJAYSEN REDDY, J
04.06.2021 JSU
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!