D Rajasekhar vs Smt.D.Bhavani
2022 Latest Caselaw 3034 Tel

      THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

I.A.No.1 OF 2019 IN/AND FAMILY COURT APPEAL No.21 OF 2019 COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)

Learned counsel for the petitioner/appellant would submit

that he has given no objection to the petitioner/appellant.

2. On 21.04.2022, as there was no representation for both

sides, the matter was directed to be listed today under the caption

'for orders'. Even today, there is no representation for the

petitioner/appellant. It appears that the petitioner/appellant has

no interest to pursue the matter.

3. Under these circumstances, I.A.No.1 of 2019 and the appeal

are dismissed for default.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

___________________ JUVVADI SRIDEVI, J Date: 23.06.2022 MD