Ranjit Raghuram Nilacanta ... vs Smt Gorakavi Lakshmi Sandhya
2022 Latest Caselaw 3035 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.77 OF 2019
COMMON JUDGMENT:             (Per Hon'ble Dr.SA,J)



      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.

2.    Learned counsel for the respondent is present.

3. It appears that the petitioner/appellant has no interest to

pursue the matter.

4. 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