V. Kanakaraju vs V. Padma
2022 Latest Caselaw 5181 Tel

Citation : 2022 Latest Caselaw 5181 Tel
Judgement Date : 18 October, 2022

Telangana High Court

V. Kanakaraju vs V. Padma on 18 October, 2022

Bench: Shameem Akther, Nagesh Bheemapaka

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

          FAMILY COURT APPEAL No.50 OF 2008

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


      Learned counsel for the respondent is present.

2. No representation for the appellant. On last occasion

also, there was no representation on behalf of the appellant.

It appears that the appellant has no interest to pursue the

appeal.

3. Under these circumstances, the Family Court Appeal is

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

_______________________ NAGESH BHEEMAPAKA, J Date: 18.10.2022 ssp

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