Citation : 2025 Latest Caselaw 3964 Tel
Judgement Date : 16 June, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
FCA.No.217 of 2019
JUDGMENT:
No one appears for the appellant.
2. The Proceeding Sheets show that the appellant had either
prayed for time or was not represented for three consecutive
occasions from 18.11.2024.
3. It is evident that the appellant is not interested to proceed
with the Appeal.
4. FCA.No.217 of 2019, along with all connected applications,
is accordingly dismissed for default.
Interim orders, if any, shall stand vacated. There shall be no
order as to costs.
__________________________________ MOUSHUMI BHATTACHARYA, J
______________________________ B.R.MADHUSUDHAN RAO, J 16th June, 2025.
BMS
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