G.Venkata Ramana vs D.Samrajyalakshmi
2022 Latest Caselaw 3158 Tel

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

           FAMILY COURT APPEAL No.220 OF 2010

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


      Learned counsel for the respondent would submit that he

has given up vakalat for the respondent/wife.

2. On 13.06.2022, 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 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: 29.06.2022 ssp