Nadikanti Raju vs N. Sumalatha
2021 Latest Caselaw 1656 Tel

Item No.8
        THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
        THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          F.C.A.No.82 of 2019

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

1.

Learned counsel for the appellant states that since the appellant

has not been contacting him, he has filed a Memo on 31.05.2021

seeking discharge form the case, enclosing a letter dated 25.05.2021

addressed to the appellant calling upon him to comply with the order

dated 19.04.2021. Learned counsel also states that on 07.06.2021, he

had telephonically contacted the appellant, who had expressed his

inability to pay the amount and did not show any interest in pursuing

the appeal.

2. Learned counsel for the appellant is discharged from the present

case.

3. The appellant is absent, despite being aware of today's date of

hearing. He is also in default of the orders passed by this court.

4. 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

16.06.2021 JSU