Velishetty Suresh Babu V Suresh, ... vs Velishetty Sharada, Warangal ...
2022 Latest Caselaw 5203 Tel

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

             FAMILY COURT APPEAL No.234 of 2011

JUDGMENT: (Per Hon'ble Dr. Justice Shameem Akther)

      On 17.10.2022, at the request made by the learned counsel for

the appellant/husband, the matter was directed to be listed today

under the caption "For Orders".     Today, despite listing the matter

under the caption "For Orders", there is no representation on behalf

of the appellant/husband.


2.    It appears that the petitioner/husband has no interest to

pursue this appeal.


3.    Learned counsel for the respondent/wife is present.

4. Under these circumstances, this 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

19th October, 2022 BVV