Smt. Meduri Ushasree vs Sri Meduri Venkata Ravi Kumar
2021 Latest Caselaw 716 Tel

Item No.2

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


                         F.C.A.No.29 of 2007

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


1.

The present appeal had come up on 26.02.2021. As none was

present on behalf of the appellant, the same was directed to be listed

today 'for dismissal'.

2. Today, learned counsel for the appellant appears and states that

the appellant had contacted him and taken the brief back from him in

the year 2014 and he has no idea about her whereabouts.

3. In view of the submission made by learned counsel for the

appellant and having regard to the fact that even today, none is present

on behalf of the appellant, the present appeal is dismissed in default

and for non-prosecution along with the pending applications.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.03.2021 lur