Lakshmi Saritha vs Vasavi Naveen Kumar
2021 Latest Caselaw 928 Tel

Item No.41

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

                         F.C.A.No.38 of 2007

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

1.     None is present on behalf of the appellant/wife. Learned

counsel for the respondent/husband states on instructions that the

appellant/wife had already got re-married and left for abroad and it is

perhaps for the said reason that none is present.

2. We may note that learned counsel for the appellant/wife had

appeared on 01.03.2021 and stated that the appellant/wife had taken

the brief back from him in the year 2013. He had contacted the

appellant/wife when the case was listed in the cause list to be

informed by her that the dispute between the parties was already

settled. Perhaps it is for the said reason, none is present on behalf of

the appellant/wife.

3. The present appeal is closed along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 23.03.2021 Lrkm