N.K.Lavakesh Mudaliar vs Mrs.N.Meena
2023 Latest Caselaw 1814 Tel

 HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

AND HON'BLE Dr. JUSTICE G. RADHA RANI

FAMILY COURT APPEAL.No.286 OF 2010

JUDGMENT: (Per Hon'ble Dr. Justice Chillakur Sumalatha)

Aggrieved by the Order dated 09.08.2010 in

O.P.No.300 of 2008 on the file of the Family Court, Ranga

Reddy District at L.B.Nagar, the present appeal is filed.

2. Sri Ravi Teja, learned counsel, representing

Sri Prabhakar Sripada, learned counsel on record for the

appellant, reports that the appellant is not evincing any

interest in the appeal, despite of contacting several times.

The appeal is of the year 2010.

3. Having regard to the submission thus made by

the learned counsel for the appellant and considering the fact

that the appellant himself is not evincing any interest in the

appeal, this Court is of the view that the appeal deserves

dismissal.

Dr.CSL,J & Dr. GRR,J F.C.A.No.286 OF 2010

4. Hence, the appeal stands dismissed without

costs for non-prosecution.

As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

______________________________ Dr. JUSTICE G. RADHA RANI

Date: 26.04.2023 Sai

Dr.CSL,J & Dr. GRR,J F.C.A.No.286 OF 2010

HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA AND HON'BLE Dr. JUSTICE G. RADHA RANI

FAMILY COURT APPEAL.No.286 OF 2010

26.04.2023

Dr.CSL,J & Dr. GRR,J F.C.A.No.286 OF 2010

sai