P.V.Suryanarayana vs Smt.M.S.Padmavathi
2023 Latest Caselaw 308 Tel

      HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

AND HON'BLE SMT. JUSTICE M.G. PRIYADARSINI

F.C.A. No. 240 OF 2011

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

Challenge in this Appeal is the order that is rendered by

the Additional Family Court, Hyderabad, in O.P.No.273 of 2009,

dated 30.05.2011.

2. Sri Surendra Desai, learned counsel for the appellant

submits that the appellant is not in contact with him and he do

not know whether the cause as of now survives or not. Learned

counsel seeks the Court to pass necessary orders.

3. Having recorded the submission made by the learned

counsel for the appellant, more particularly, that the appellant

is not evincing any interest in the matter, the Family Court

Appeal is dismissed for non-prosecution. No order as to costs.

4. As a sequel, pending miscellaneous applications, if any,

shall stand closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

___________________________________ SMT.JUSTICE M.G. PRIYADARSINI Date: 24.01.2023 svl