Krishna Kumar Varma vs Smt.Vandana Varma
2022 Latest Caselaw 2374 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                                       AND
      THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

             FAMILY COURT APPEAL No.162 OF 2009


JUDGMENT:       (Per the Hon'ble Dr.SA,J)


      Smt. Manjari S Ganu, learned counsel for the respondent

is present.

2. On 25.04.2022, learned counsel for the appellant sought

time and the matter was directed to be listed today under the

caption 'for orders'. Today, there is no representation for the

appellant. It appears that the appellant has no interest to

pursue the matter.

3. Under these circumstances, the appeal is dismissed for

default.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

____________________ Dr. SHAMEEM AKTHER, J

_________________ JUVVADI SRIDEVI, J Date: 06.06.2022 ssp