G.Chris Jordan vs P.Ravi Teja
2021 Latest Caselaw 1580 Tel

Item No.7



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


                          F.C.A.No.157 of 2008

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


1.     The present appeal was listed on 27.04.2021, when none had

appeared for the appellant/wife. As a result, it was directed to be

listed today for dismissal. Even today, none is present on behalf of

the appellant/wife.

2.     Learned counsel for the respondent/husband states that in any

case, the present appeal has been rendered infructuous, as during the

pendency of this appeal, the respondent/husband had approached the

court for divorce against the appellant/wife, which was duly granted.

3. Be that as it may, as none is present on behalf of the

appellant/wife today, the present appeal is dismissed in default and for

non-prosecution along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

07.06.2021 JSU