Smt. M.Sandhya Rani, Khammam Dist vs Mr. M.Bala Murali Krishna, Guntur ...
2021 Latest Caselaw 1770 Tel

Item No.9



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


                          F.C.A.No.60 of 2016

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


1.

The present appeal is listed today for dismissal, as the

appellant/wife had absented herself on the last date of hearing, but her

previous counsel Mr. V.R. Machavaram had appeared to state that she

had taken the brief back from him much earlier. He submits today

that he had telephonically contacted the appellant even as recently as

on 19.06.2021 and informed her of the next date of hearing and she

said that she will take steps to engage a counsel, who will appear on

her behalf today. Despite that, none is present on behalf of the

appellant.

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

present appeal, which is dismissed in default and for non-prosecution

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 21.06.2021 JSU