K Nageswar vs Mega Shyam Sundari
2021 Latest Caselaw 1789 Tel

Items No.16-17

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

                    F.C.A.Nos.359 & 342 of 2018

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

1.    Mr. Raghu Prasad, learned proxy counsel appears on behalf of

learned counsel for the respondent.

2. On the last date of hearing, learned counsel for the appellant has

said that a letter of discharge had been addressed to the appellant/

husband asking him to make alternate arrangements. The said letter

was not on record. Learned counsel for the appellant was directed to

file a Memo of discharge well before the next date of hearing.

3. Neither is learned counsel for the appellant present, nor is the

appellant himself present. Memo of discharge is also not on record.

It is therefore assumed that the appellant does not wish to prosecute

the present appeals, which are accordingly, dismissed in default and

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 23.06.2021 Lrkm/vs