Gopagani Sreenivas vs Gopagani Bhavani
2021 Latest Caselaw 1891 Tel

Item No.3

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

                         F.C.A No.32 OF 2009

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

1.

Learned proxy counsel appearing for learned counsel for the

appellant states that the arguing counsel has filed a Memo seeking

withdrawal of vakalatnama. He states that even on the last date of

hearing, despite learned counsel informing the appellant that he has

been directed to appear virtually in the matter, he had not responded.

In fact, he has not been cooperating with the learned counsel.

2. Memo is taken on record. Learned counsel for the appellant is

discharged. The appellant is absent even today. It appears that he is

not interested in prosecuting the 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 30.06.2021 Lrkm